(1.) Heard Sri. T. Nataraju, learned counsel for the petitioner and Sri.S. Vishwa Murthy, learned High Court Government Pleader for the respondent-State and perused the records.
(2.) The present petition is filed under Sec. 438 Cr.P.C., seeking grant of anticipatory bail for the petitioner in the event of her arrest in Crime No.154/2021 of Nyamathi Police Station, Bengaluru for the offence/s punishable under Ss. 498A, 504, 302, 201, 506 read with Sec. 34 of IPC.
(3.) Brief facts of the case are as under: