REKHA K.C. Vs. JYOTHIBAI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed against the order dtd. 23/11/2024 passed by the High Court of Karnataka at Bengaluru in Criminal Petition No.12115 of 2024 granting bail to the first respondent.

(3.) According to the facts of the case, a case in Crime No.2 of 2024 was registered by Lakkavalli Police Station, Chikkamagaluru, initially for the offences punishable under Ss. 504, 307 read with Sec. 34 of Indian Penal Code, 1860 (for short, "IPC") against the petitioner and another on the basis of the First Information received from Rekha K.C, W/o. Naveen KG on 3/1/2024. During the course of investigation, petitioner herein, who was arraigned as accused No.1 in the First Information Report was arrested on 6/1/2024 and subsequently, remanded to judicial custody. Investigation in the case is completed and charge sheet has been filed against two persons.