KAMAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner who is accused in Crime No. 114/2024 of Koppal Town Police Station, has filed this application u/S 482 of Bharatiya Nyaya Suraksha Sanhita, 2023 (for short 'BNSS').

(2.) The learned counsel for the petitioner would submit that the petitioner has not committed any offence as alleged against her. There is delay in filing the complaint. The alleged offence is not punishable with death or imprisonment for life and exclusively triable by the Court of Magistrate. The petitioner is working as a Government Teacher. He would further submit that petitioner has taken KPSC examination which is to be held on 29/12/2024. The petitioner is ready to abide by any conditions imposed by this Court. To substantiate his contention, he has produced copy of the admission ticket.

(3.) The learned HCGP would submit that there are sufficient materials to attract alleged offence. The accused is required for investigation. On all these grounds sought for dismissal of the petition.