VENKATESHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioners- accused Nos.1 and 2 challenging the notification dated 4.2.2019 bearing No.ADM-1(A) 76/2019 and order dated 08.02.2019.

(2.) I have heard learned counsel for the petitioners-accused No.1 and 2 and learned High Court Government Pleader for respondent-State.

(3.) The factual matrix of the case are that, the case was registered as against the accused Nos.1 and 2 for the offence punishable under Section 376(2)(C) of IPC and read with Section 4, 5 (N) and 6 of Protection of Children's from Sexual Offences Act, 2012 (hereinafter referred as "POCSO Act" for short) and also under Section 114 read with 17 of the POCSO Act.