AMITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard both sides on the petition.

(2.) Learned counsel for the petitioner submits that the accused has been falsely implicated in the matter and that he is in judicial custody since more than nine months. The alleged victim also has not supported the case of the prosecution during the trial.

(3.) Learned High Court Government Pleader submits that the alleged offences are heinous in nature. Merely because alleged victim girl is stated to have not supported the case of the prosecution, evidence of other material witnesses who have supported the case of the prosecution cannot be discarded. 3 Crl. P. 1296.19