SUMA P Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner/accused No.2 under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of her arrest in Crime No.135 of 2022 of Chickballapura Town Police Station for the offence punishable under Sec. 306 of IPC.

(2.) Heard the arguments of learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State and perused the records.

(3.) The brief factual matrix leading to the case is that;