MANJULA, D/O. LATE MUTHURAYAPPA Vs. STATE OF KARNATAKA BY YESHWANTHPURA POLICE STATION, BENGALURU, REP. BY GOVERNMENT PLEADER, HIGH COURT OF KARNATAKA, BENGALURU

JUDGEMENT

(1.) THE petitioner has filed this petition under Sec.438 of Cr.P.C. praying for grant of anticipatory bail.

(2.) IT is stated in the petition, the petitioner is innocent of the offences alleged against her and she has been falsely implicated in the case. The petitioner hails from a respectable family and she is ready to abide all conditions that may be imposed. Therefore, the petitioner has prayed for grant of Anticipatory Bail.

(3.) THE Learned Counsel for the petitioner contended that the petitioner is innocent of the offences alleged against her and she has been falsely implicated in the case and the petitioner has nothing to do with the alleged crime and A1 has been granted bail and therefore, the petitioner can be granted anticipatory bail.