AIROnline 2020 Kar 496

Karnataka High Court

Hon'ble Judge(s): K. N. Phaneendra , J

Criminal P.C. (2 of 1974) , S.439— Bail - Offences punishable under Sections 366, 354, 376 of IPC and Sections 4, 5 (L) 6 of POCSO Act, 2012 - Victim claiming to be 17 years of age - Offence committed by accused and fact that she is below 18 years needs to be established in full fledged trial - Bail granted as he is not required for further investigation (Para 5 6)