GOVIND MARIYANNA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition is filed under Section 438 of the Code of Criminal Procedure, 1973, to enlarge the petitioner on bail in the event of his arrest.

(2.) The petitioner is the sole accused in Crime No.52 of 2019 of Machavaram Police Station, Krishna District.

(3.) The offences registered against him are under Section 354-A IPC and under Section 12 of the Protection of Children from Sexual Offence Act, 2012 (for short "POCSO Act").