TARABAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition has been filed by the petitioner, seeking setting aside of the order of proclamation passed by the I-Additional Sessions Judge at Raichur (for brevity 'Special Court') vide its order dtd. 17/7/2021 and seeking her enlargement on bail.

(2.) At the direction of the Court, learned High Court Government Pleader takes notice for respondent No.1 and makes his oral submission.

(3.) Perused the memorandum of petition. Heard both side.