HEMA ALIAS HEMALATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 438 of the Criminal Procedure Code, 1973 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 is ready to abide by 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 allegation against the petitioner is that she instigated her brother and no overt act is attributed to the petitioner and except A1 the other accused have been granted bail and therefore, the petitioner can be granted anticipatory bail.