Reshma vs The State
2025 Latest Caselaw 8783 Kant

Karnataka High Court

Reshma vs The State on 24 September, 2025

                                             -1-
                                                          NC: 2025:KHC-K:5786
                                                     CRL.A No. 200280 of 2025


                   HC-KAR




                             IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                        DATED THIS THE 24TH DAY OF SEPTEMBER, 2025

                                          BEFORE
                             THE HON'BLE MRS JUSTICE M G UMA


                            CRIMINAL APPEAL NO. 200280 OF 2025


                   BETWEEN:

                   RESHMA W/O BASAPPA CHALAWADI,
                   AGE:32 YEARS, OCC: HOUSE HOLD,
                   R/O. KAVADIMATTI, TQ.MUDDEBIHAL,
                   DIST.VIJAYAPURA.

                                                                 ...APPELLANT
                   (BY SRI GANESH NAIK, ADVOCATE)

                   AND:
Digitally signed
by SUMITRA         1.   THE STATE THROUGH,
SHERIGAR                MUDDEBIHAL POLICE STATION,
Location: HIGH          DIST.VIJAYAPURA,
COURT OF
KARNATAKA               REPRESENTED BY ADDL. SPP,
                        HIGH COURT OF KARNATAKA
                        KALABURAGI BENCH - 585103.

                   2.   RAJU @ PARASHURAM
                        S/O JATTEPPA PADEKANUR @ BOMMANAHALLI,
                        AGE:20 YEARS, OCC: AGRICULTURE,
                        R/O. KAVADIMATTI, TQ.MUDDEBIHAL,
                        DIST.VIJAYAPURA-586101.

                                                              ...RESPONDENTS
                             -2-
                                            NC: 2025:KHC-K:5786
                                    CRL.A No. 200280 of 2025


HC-KAR




     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
14(A)(2) OF SC/ST(PA) AMENDMENT ACT-2015 PRAYING TO
EXERCISE POWERS U/SEC.483 (2) OF BNS 2023 AND CANCEL
THE BAIL GRANTED BY THE ADDITIONAL SESSIONS JUDGE
FAST TRACK SPECIAL COURT-I, AT VIJAYAPURA IN CRIME
NO.221/2025    MUDDEBIHAL         POLICE     STATION,     DIST.
VIJAYAPURA,   FOR   THE   OFFENCES         PUNISHABLE   UNDER
SECTION 137(2), 64, 3(5) OF BNS 2023 AND SECTION 5(L)
R/W 6 OF POCSO 2012, AND SECTION 3(2)(V) OF SC/ST (P.A.)
ACT 2015, WHO EXCEEDED IN EXERCISING THE JUDICIAL
DISCRETION GIVING WRONG SIGNAL TO SOCIETY AT LARGE.


     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:   HON'BLE MRS JUSTICE M G UMA


                     ORAL JUDGMENT

(PER: HON'BLE MRS JUSTICE M G UMA)

Learned counsel for the appellant seeks permission of

the Court to convert the appeal into petition in view of the

objection raised by the office regarding maintainability of

the appeal.

Submission is placed on record.

NC: 2025:KHC-K:5786

HC-KAR

Learned counsel for the appellant is permitted to

convert this Criminal Appeal into Criminal Petition.

For statistical purpose, the appeal is disposed of.

Sd/-

(M G UMA) JUDGE

SWK

Ct:pk