HALAMMA ALIAS MALA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER said to be accused no.2 in Cr.No.212/12 in respect of an offence under Section 420 of IPC seeks anticipatory bail.

(2.) SUBMISSION of the petitioner's counsel is that, accused No.1 who is the petitioner's husband has been released on bail and the only allegation against this petitioner is that she being the wife of accused No.1 said to have stood as a guarantor for loan transaction.