PALLAVI C. K. Vs. STATE
LAWS(KAR)-2022-6-96
HIGH COURT OF KARNATAKA
Decided on June 02,2022

Pallavi C. K. Appellant
VERSUS
STATE Respondents

JUDGEMENT

- (1.)This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.380/2021 registered by Kengeri Police Station, Bengaluru City, for the offences punishable under Ss. 4 , 6 and 17 of Protection of Children from Sexual Offences Act, 2012 ('POCSO Act' for short), Ss. 3 , 4 , 5 and 6 of Immoral Traffic Prevention Act, 1956 and Ss. 370 , 376 read with 149 of IPC .
(2.)Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.
(3.)The factual matrix of the case of the prosecution is that this petitioner is arraigned as accused No.4 in the charge- sheet. The allegation against this petitioner is that knowing fully well that the victim girl is a minor, took her to the house of accused No.2 and subjected her for sexual act with the customer of accused No.2. Hence, this petitioner indulged in committing the offence under Ss. 4, 6 and 17 POCSO Act, Ss. 3 ,


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.