SHANTHAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused in SC No.34/2025 pending before the Court of Principal District and Sessions Judge, Ramangara, arising out of Crime No.31/2025 registered by Bidadi Police Station, Ramanagara, for the offence punishable under Sec. 103 of BNS, 2023, is before this Court under Sec. 483 of BNSS, 2023, seeking regular bail.

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

(3.) FIR in Crime No.31/2025 was initially registered by Bidadi Police Station, Ramanagara, for the offences punishable under Ss. 103 and 3(5) of BNS, 2023, against petitioner and her children based on first information dtd. 7/2/2025 received from Savithri, sister of deceased Cheluvaraju, who is the husband of the petitioner. During the course of investigation of the case, petitioner was arrested on 7/2/2025 and subsequently, remanded to judicial custody. After completing investigation, charge sheet has been filed against petitioner for the aforesaid offence. Her bail application filed before the jurisdictional Sessions Court in Crl.Misc.No.494/2025 was rejected on 20/6/2025. Therefore, she is before this Court.