RENUKA G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 Crime No.9/2024 registered by Chamrajanagar Women Police Station, Chamarajanagara District, for offences punishable under Ss. 498A, 323, 324, 504, 506 read with Sec. 34 of IPC and Sec. 75 of Juvenile Justice (Care and Protection of Children) Act, 2015, is before this Court under Sec. 482 of BNSS, 2023 seeking anticipatory bail.

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

(3.) FIR in Crime No.9/2024 was registered by Chamrajanagar Women Police Station, Chamarajanagara District for the aforesaid offences against Kumarachari and the petitioner herein, based on the first information dtd. 13/2/2024 received from Ramya who is wife of accused No.1 Kumarachari. Apprehending arrest in the said case, petitioner had filed Crl.Misc.No.272/2024 before the Jurisdictional Sessions Court which was rejected on 8/8/2024. Therefore, petitioner is before this Court.