GOLLAPALLY GANESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 439 of the Code of Criminal Procedure, 1973, is filed by the petitioner/accused, for grant of bail in Crime No.388 of 2018 of Ameenpur Police Station, Medak District, registered for the offences punishable under Sections 448, 376(2)(i) of IPC and Section 4 of POCSO Act, 2012.

(2.) Heard the learned counsel for the petitioner/accused, the learned Additional Public Prosecutor representing the respondentState and perused the record.

(3.) Learned counsel for the petitioner/accused would contend that initially the FIR was issued for the offences under Sections 354, 448 of IPC and Section 8 of POCSO Act, 2012 and later, Section 354 of IPC was altered to Section 376(2)(i) of IPC. The entire investigation was completed and ultimately prayed to allow the petition.