RAFIQ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Appeal is filed by the appellant, being aggrieved by the order dtd. 21/5/2024 in Criminal Misc.No.544/2024 on the file of learned III Addl. District and Sessions Judge, Belagavi, wherein the Trial Court rejected the bail application filed by the petitioner herein.

(2.) The rank of the parties in the Trial Court henceforth will be considered as it is, for convenience.

(3.) It is the case of the prosecution that, victim is a married woman, her marriage stated to have been solemnized in the year 2013 with Yallappa Bharamappa Bhajantri. The couple had two children. She was staying in the joint family. Her mother""in""law was running retail shop in the village. Whenever, her mother""in-law went home to have lunch, the victim was doing business in the said shop.