SARITA SHARMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is filed by the petitioner under Sec. 482 of the Cr.P.C for cancelling the non bailable warrant ('NBW' for short) and cancellation of bail by the Special Court in Spl.C.C.No.56/2020 dtd. 24/2/2023.

(2.) Heard the arguments of both the learned counsels.

(3.) The case of the petitioner is that the petitioner facing the trial before the special Court as accused No.8 on various Sec. of the IPC and other offences. She was regularly appearing before Trial Court and due to on medical emergency, she left the Country to U.K. for attending the medical treatment of her grand daughter. The Exemption application came to be filed by the learned counsel, which was allowed for two occasions. Later, NBW had been issued against the petitioner and subsequently, bond has been cancelled on 24/2/2023 on the ground that petitioner left to U.K without notice of Trial Court, which is under challenge.