Supreme Court: In a petition filed by the Karnataka Special Investigation Team challenging the Karnataka High Court’s order granting anticipatory bail to Bhavani Revanna, in a case for the alleged kidnapping of a woman, the Division Bench of Surya Kant and Ujjal Bhuyan, JJ. has issued notice to the accused.
The Karnataka High Court has granted anticipatory bail to Bhavani Revanna on 18-06-2024. Her husband, H.D. Revanna, and one other person were named in the FIR. The complainant had further alleged that 2 persons visited his house and told him that his mother was shown to be sexually abused by Prajwal Revanna in a mobile video. It was also alleged that his mother was forcibly taken to an unknown place and confined and that she has a risk to her life; therefore, legal action should be taken against the perpetrators.
Source: Press
