SHANTHAMMA Vs. STATE BY MANGALORE

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by the petitioner who is one of the accused persons against whom case is registered in Cr.No.17/123 in respect of the offence punishable under Section 302 r/w 34 of the IPC.

(2.) THE complaint allegations in short are that, over the issue of dogs fighting with each other on the night of 18.1.2012, the accused Ganesh who is the neighbour of the complainant, is said to have assaulted the complainant's father with iron rod and on account of that, the deceased fell down and later died.

(3.) .Taking into account the aforesaid material at this stage, as far as this petitioner is concerned, apart from she being a lady, no overt act is alleged against her and hence she can be released on anticipatory bail subject to conditions. Hence, the following order is passed: