A. SHARAN POVIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice issued to respondent No.2 is served as per the submission made by learned HCGP.

(2.) Heard the learned counsel for the petitioner, the learned HCGP for the respondent - State and perused the records.

(3.) The Petitioner is the sole accused in the charge sheet filed by the respondent police for the offence punishable under sections 323 , 506 and 377 of IPC and also under sections 4, 7, 8 and 9(M) of POCSO Act.