ARUN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) "Whether the impugned order of the Juvenile Justice Board dated 13.05.2019 in Crime No.23/2019 of Kolhar Police Station, rejecting the bail application of the petitioner and the order of the Sessions Court confirming the same in Criminal Appeal No.37/2019 suffer any infirmity and illegality?" is the question involved in this case.

(2.) The petitioner was accused No.5 in Crime No.23/2019 of Kolhar Police Station. The said case was registered against the petitioner and four others for the offences punishable under Sections 363, 376(d), 506 IPC and Section 5(G) r/w Sections 6 and 15 of the Protection of Children from Sexual Offences Act, 2012 (for short 'POCSO Act') and Section 66(e) of the Information Technology Act on the complaint of 'X' (for the purpose of confidentiality, victim is referred to as 'X' henceforth) aged 15 years. By this time, the charge sheet is filed in the case.

(3.) Case of the prosecution in brief is as follows: