RESHMA ALIAS GOVINDAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned HCGP for the State in respect of the anticipatory bail sought by the petitioner who is involved in Crime No.127/2010 in respect of the offences punishable under Sections 419, 420, 465, 468 and 471 of the IPC.

(2.) PETITIONER's counsel submits that the only material against the accused-petitioner is said to be signature on the cheque in question but that has been found not matching with the signature of the accused but it is of someone else as per the FSL report. Moreover, the petitioner is a woman and therefore, she be released on anticipatory bail.