SHIVAMMA D/O LATE LINGANNA Vs. STATE OF KARNATAKA BY ARASIKERE POLICE STATION, PAVAGADA TALUK TUMKUR DISTRICT AND MAHALINGAPPA S/O LATE MYLAPPA

JUDGEMENT

(1.) THOUGH this petition is listed to -day for admission, with the consent of learned Counsel on both side, the matter was heard on merits.

(2.) THE petitioner herein is the victim and complainant before the police in Crime No. 37/2008 of Arasikere Police Station and on the point of territorial jurisdication the said case was transferred to Pavagada Police who ultimately filed the charge sheet against the respondent No. 2 herein for the offences punishable under Section 417, 420, 376 IPC. Now the said case is pending trial in S.C. No, 60/2009 on the file of Vth Fast Track Court at Madhugiri.

(3.) BEING aggrieved by the rejection of the applications, the victim has presented this petition on the ground that the rejection of the application has caused great prejudice to her case. On presentation of this petition notices were issued to respondent No. 2. Inspite of service of notice he has remained absent and unrepresented.