Karnataka High Court
Smt. N. Arunadathi vs State By on 5 July, 2022
Author: H.P. Sandesh
Bench: H.P. Sandesh
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF JULY, 2022
BEFORE
THE HON'BLE MR. JUSTICE H.P. SANDESH
CRIMINAL PETITION NO.5937/2022
BETWEEN:
1. SMT. N. ARUNADATHI,
D/O K.V.SUBBAMMA,
AGED ABOUT 52 YEARS,
R/O NO.515, 4TH CROSS,
SUBEDAR PALYA,
YESHWANTHAPURA,
BENGALURU-560022.
2. SMT. N. BHARATHI,
W/O SIDDARAMAIAH,
AGED ABOUT 57 YERS,
R/AT NO.15, 4TH CROSS,
SUBEDAR PALYA,
YESHWANTHAPURA,
BENGALURU -560022.
ALSO BOTH ARE RESIDING
TOGETHER AT NO.205C/18,
14TH MAIN, SUBRAMANYANAGAR,
BENGALURU CITY. ... PETITIONERS
(BY SRI S. DORE RAJU, ADVOCATE)
AND:
STATE BY
YESHWANTHAPURA POLICE,
BENGALURU CITY.
REP. BY STATE PUBLIC PROSECUTOR,
2
HIGH COURT OF KARNATAKA,
BENGALURU-560001. ... RESPONDENT
(BY SRI MAHESH SHETTY, HCGP)
THIS CRIMINAL PETITION IS FILED UNDER SECTION 438
OF CR.P.C. PRAYING TO ENLARGE THE PETITIONERS ON BAIL IN
THE EVENT OF THEIR ARREST IN CR.NO.170/2022 REGISTERED
BY YESHWANTHPURA POLICE STATION, BENGALURU FOR THE
OFFENCE PUNISHABLE UNDER SECTION 506 OF IPC AND
SECTION 3(1)(r) OF SC/ST (POA) ACT PENDING ON THE FILE OF
LXX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AND
SPECIAL JUDGE, CCH-71, BENGALURU.
THIS CRIMINAL PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel for the petitioners seeks permission of this Court to convert this petition into appeal.
2. Hence, the learned counsel for the petitioner is permitted to convert this petition into appeal. For statistical purpose, this petition stands disposed of.
Sd/-
JUDGE MD