JAYANTHI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the High Court Govt. Pleader.

(2.) Petitioner before this Court is aged about 21 years. The allegations against the petitioner is that she instigated the de facto complainant to get married to her elder brother. The allegation is that the Respondent No.1 has registered a case against the petitioner and her brother is arrayed as the 1st accused. Complaint has been registered for the offences punishable under Sections 366(A) and 114 of IPC. Complaint does not disclose any overt -act by the petitioner herein for the offence as provided under the provisions of Section 366 of IPC.

(3.) In view of the above facts and circumstances, this Court is of the considered opinion that the petitioner deserves to be enlarged on bail. However, it is made clear that the observations made herein are for the purpose of considering the bail petition only and the Trial Court shall remain uninfluenced by the observations made in this case.