PRAMOD D.M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been taken out of the turn because of the submission made by learned counsel for the petitioner that the petitioner-accused No.1 is an Engineering student and examinations is said to commence from 22.04.2019 and if the bail petition is not considered expeditiously, he will not be in a position to attend his examination by collecting his hall ticket. Under the said facts and circumstances, the said case has been taken out of the turn.

(2.) The present petition has been filed by the petitioner-accused No.1 under Section 438 of Cr.P.C. praying this Court to release him on anticipatory bail in the event of his arrest in Crime No.33/2019 of Malavalli Rural Police Station, Mandya for the offences punishable under Sections 323, 324, 504, 506, 354(B) read with 34 of IPC and Sections 8 and 12 of POCSO Act.

(3.) I have heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent-State.