LATHA W/O SRI. KANTI Vs. STATE

JUDGEMENT

(1.) HEARD both sides in respect of anticipatory bail sought by the Petitioner who along with accused No. 1 are the accused in a ease registered in Cr. No -284/10 in respect of the offences punishable under Sections 504, 355, 353 and 506 r/w 34 of IPC.

(2.) IN view of the submission made by the Petitioner's Counsel that accused No. 1 has been granted anticipatory bail by the trial court and this Petitioner also standing on the same footing as that of accused No. 1, I am of the view that the Petitioner can also he released on anticipatory bail by imposing conditions to safeguard the prosecution interest.