MADHAVARAPU PRAVEEN Vs. STATE STATION HOUSE OFFICER

JUDGEMENT

(1.) This petition is filed under Section 439 of the Code of Criminal Procedure, 1973, to enlarge the petitioner on bail.

(2.) The petitioner is the sole accused in Crime No.542 of 2020 of Pattabhipuram Police Station, Guntur Urban.

(3.) The offences registered against him are under Sections 363, 376 IPC and under Section 4 of the Protection of Children from Sexual Offences Act, 2012 (for short "POCSO Act").