Bengaluru Court issues arrest warrant against former CM BS Yediyurappa in POCSO case

A case was registered under Section 8 of the POCSO Act read with Section 354(A) of the Penal Code, 1860 against BS Yediyurappa for allegedly assaulting a 17-year-old girl.

Arrest warrant against former CM BS Yediyurappa

Bengaluru Court: Additional City Civil and Session Court Judge N M Ramesh, issued an arrest warrant against Karnataka’s former Chief Minister and Bharatiya Janata Party (BJP) leader BS Yediyurappa in connection with a case registered under the Protection of Children from Sexual Offences Act, 2012 (‘POCSO Act’).

The Crime Investigation Department filed an application before the Court and are investigating the case registered under Section 8 of the POCSO Act read with Section 354(A) of the Penal Code, 1860.

It was alleged that a 17-year-old girl was sexually assaulted at Yediyurappa’s residence in Bengaluru.

Yediyurappa had approached the Karnataka High Court, seeking cancellation of the POCSO case. The same is pending before the High Court.

Source: Press

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