RADHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by sole accused under Sec. 483 of Bharatiya Nagrika Suraksha Sanhita, 2023 praying to grant bail in Crime No.142/2024 of Chamarajanagar Town Police Station, registered for offences punishable under Ss. 139, 139(a) of Bharatiya Nyaya Sanhita, 2023 and Sec. 76 of Juvenile Justice (Care & Protection of Children) Act, 2015.

(2.) Heard learned counsel for petitioner and learned High Court Government Pleader for respondent - State.

(3.) Learned counsel for petitioner would contend that, the mother of the child herself has given the child to the petitioner. The mother of the child is not mentally sound and the same has been mentioned in the complaint. The petitioner is a begger and she has not kidnapped the child. As the charge sheet is filed, the petitioner is not required for custodial interrogation. The petitioner is in judicial custody since 19/11/2024. The petitioner is a woman. With these, she prayed to allow the petition.