SHILPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed seeking anticipatory bail in connection with Crime No.4/2019 of Hanumanthanagar Police Station, Bengalury City, registered for the offences punishable under Section 326-A of IPC pending on the file of the XXIV Addl. CMM., Bengaluru. After investigation, charge- sheet has been filed against accused Nos.1 to 3 for the offences punishable under Sections 326-A r/w. 34 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP appearing for the respondent/State.

(3.) On the complaint lodged by one Sri. Shashi Kumar R., the aforesaid case was registered against accused No.1-Roopa. It is alleged in the complaint that on 05.01.2019, at about 03.56 p.m., when the complainant was in his shop, he received a phone call from his friend one Shuba Gowda i.e., victim in this case, informing him that when she was sleeping in the house, her friend poured acid on her face and caused burning injuries. The complainant immediately went to Meenakshi Hospital and came to know that accused No.1 by name Roopa had poured acid on the victim Shuba Gowda.