Vijaya vs The State Of Karnataka And Anr
2024 Latest Caselaw 12249 Kant

Karnataka High Court

Vijaya vs The State Of Karnataka And Anr on 3 June, 2024

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                              -1-
                                                     NC: 2024:KHC-K:3510
                                                     CRL.A No. 200089 of 2024




                               IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                             DATED THIS THE 3RD DAY OF JUNE, 2024

                                            BEFORE

                         THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

                        CRIMINAL APPEAL NO. 200089 OF 2024 (U/S 14 (A))

                   BETWEEN:

                         VIJAYA W/O SIDDAPPA
                         AGED ABOUT 46 YEARS
                         OCC: ASST. DIRECTOR
                         DEPT. OF SOCIAL WELFARE
                         SINDHANUR
                         OPP. GOVERNMENT HOSTEL
                         R/O. SANGAMESHWARA NILAYA
                         BHAGIRATHA COLONY
                         KUSHTAGI ROAD, SINDHANUR
                         TQ: SINDHANUR
                         DIST: RAICHUR-584 110.

                                                                 ...APPELLANT
                   (BY SRI AVINASH M. ANGADI, ADVOCATE)
Digitally signed
by SHILPA R
TENIHALLI
Location: HIGH     AND:
COURT OF
KARNATAKA
                   1.    THE STATE OF KARNATAKA
                         BY SINDHANURU TOWN POLICE STATION
                         REPTD. BY ADDL.
                         STATE PUBLIC PROSECUTOR
                         HIGH COURT OF KARNATAKA
                         AT KALABLURAGI BENCH
                         KALABURAGI-585 107.

                   2.    SMT. HUSAINAMMA
                         W/O DODDA KASHEMAPPA
                         AGE: 40 YEARS
                             -2-
                                  NC: 2024:KHC-K:3510
                                  CRL.A No. 200089 of 2024




    OCC: HOUSEWIFE
    R/O. GUNJAHALLI VILLAGE
    TQ: SINDHANURU
    DIST: RAICHUR-584 110

                                            ...RESPONDENTS

(BY SRI JAMADAR SHAHABUDDIN, HCGP FOR R-1;
SRI MAHANTESH PATIL, ADVOCATE FOR R-2)

     THIS CRL.A IS FILED U/SEC. 14-A (2) OF SC/ST (PA)
ACT, PRAYING TO SET ASIDE THE ORDER DATED 14.03.2024
PASSED BY THE HONOURABLE III ADDL. DISTRICT AND
SESSIONS JUDGE, RAICHUR SITTING AT SINDHANURU IN
CRL.MISC.NO.5058/2024 AND ALLOW THIS PETITION AND
GRANT ANTICIPATORY BAIL FOR THE APPELLANT IN CRIME
NO.25/2024 SINDHANUR TOWN P.S FOR THE OFFENCES
PUNISHABLE UNDER SECTION 306, 506, 34 OF IPC AND
SECTION 3(1)(s), 3(1)(r) AND 3(2) (v) OF THE SCHEDULED
CASTES AND THE SCHEDULED TRIBES (PREVENTION OF
ATTROCITIES) AMENDMENT ACT 2015 PENDING ON THE FILE
OF III ADDL. DISTRICT AND SESSIONS JUDGE, RAICHUR
SITTING AT SINDHANURU AND DIRECT THE RESPONDENT
POLICE TO ENLARGE THE APPELLANT ON ANTICIPATORY BAIL
IN THE EVENT OF HER ARREST IN THE ABOVE SAID CASE.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                        JUDGMENT

Learned counsel for the appellant submits that the

police after investigation have filed 'B' report against the

appellant herein.

2. The submission is placed on record.

NC: 2024:KHC-K:3510

3. The appeal is dismissed having rendered

infructuous.

Sd/-

JUDGE

NMS