KASTURI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Being aggrieved by the order dtd. 13/6/2017 in Crl.R.P.No.153/2016, by which the revision petition filed by the petitioner came to be dismissed, confirming order dtd. 6/11/2015 passed by the JMFC-IV, Belagavi in Crime No.6/2015, rejecting the application filed by both petitioner and respondent No.2 seeking interim custody of the child, petitioner has come up with this petition under Sec. 482 of Cr.P.C.

(2.) Though this appeal is listed for admission, with the consent of learned counsel for parties, it is taken up for final disposal.

(3.) Petitioner is the mother of respondent No.2. The ward in question is the daughter of respondent No.2 and granddaughter of the petitioner. It is alleged by the petitioner that after the birth of the ward, respondent No.2 abandoned her and therefore, petitioner took care of her. However, on 17/1/2015, respondent No.2 filed a complaint alleging that petitioner and two others tried to kidnap the ward on 9/1/2015. Based on the same, Crime No.6/2015 came to be registered against petitioner and two others for the offences punishable under Sec. 323, 324, 366-A read with 34 of IPC . Later on, sec. 366-A IPC was deleted and charge sheet is filed for the offences punishable under Sec. 323 , 325 read with 34 IPC .