SUDHARANI D/O SWAROOP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(2.) This petition is filed under Section 438 of Cr.P.C., by accused No.2 seeking anticipatory bail in Crime No.56/2021 of Kamalanagar Police Station, for the offences punishable under Sections 143, 147, 324, 342, 504, 498-A, 506 r/w Section 149 of IPC.

(3.) The specific overt-act alleged against the petitioner is that she has poured hot tea on the face of the complainant/victim and as a result, she suffered burn injuries to the extent of 20% to 30%.