RAJESHWARI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in Special Case (SC/ST) No.36/2022 pending before the Court of II Additional District and Sessions Judge, Vijayapura, arising out of Crime No.45/2022 registered by Jalanagar Police Station, Vijayapura, for the offences punishable under Sec. 302 read with Sec. 34 of IPC and Ss. 3(2)(va) of the Scheduled Castes and Schedules Tribes (Prevention of Atrocities) Act, 2015, is before this Court under Sec. 439 of Cr.P.C.

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

(3.) FIR in Crime No.45/2022 was registered by Jalanagar Police Station, Vijayapura, for the offences punishable under Sec. 302 read with Sec. 34 of IPC against the petitioner and others on the basis of the first information dtd. 10/6/2022 received from Lakshmana Halli, father of deceased Prakash. During the course of investigation, petitioner was arrested on 11/6/2022 and remanded to judicial custody. Investigation in the case is complete and charge sheet has been filed. Bail application filed by the petitioner before the Court of II Additional District and Sessions Judge, Vijayapura, was rejected on 6/1/2024 and therefore, she is before this Court.