JOYCE REENA RASQUINHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Crime No.19/2023 (PCR No.4/2023) registered by the Mangalore Rural Police Station, for the offences punishable under Ss. 406, 420, 506, 34 of IPC, pending on the file of VI Additional District and Sessions Judge, D.K., Mangaluru, is before this Court under Sec. 438 of Cr.P.C.

(2.) Heard the learned counsel for the parties.

(3.) The complainant-Smt.Florine Pereira had filed private complaint before the JMFC III Court, Mangaluru in P.C.R.No.4/2023 and jurisdictional Magistrate had referred the said complaint to the Mangalore Rural Police Station and in turn, the said Police have registered FIR in Crime No.19/2023 for the offences punishable under Ss. 406, 420, 506, 34 of IPC. Apprehending arrest in the said case, petitioner had filed bail application before the VI Additional District and Sessions Judge, D.K., Mangaluru, under Sec. 438 of Cr.P.C. in Crl.Misc.No.314/2023, which was dismissed on 20/4/2023. It is under these circumstances, the petitioner is before this Court.