NAVYASHREE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Grant of anticipatory bail to respondent No.2/accused by the learned Session Judge in Crl. Misc. No.7528/2022 is sought to be cancelled by the petitioner/complainant on the ground that the accused has misused the liberty granted to him and violated the conditions.

(2.) Contention has been raised that subsequent to the release of respondent No.2, he has held life threat to the petitioner and in this connection she has lodged a complaint at Channapatna Town Police Station and a case is also registered in Crime No.103/2022 for offences punishable under Ss. 506 and 114 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short). [

(3.) The petitioner and respondent No.2 seem to be entangled with several disputes. There are complaints lodged against each other and one of such complaints lodged by the petitioner against respondent No.2, is registered in Crime No.108/2022 of APMC Yard Police Station, Belagavi alleging various offences under the IPC including an offence under Sec. 376(2)(n) and also under the Information Technology Act, 2000.