REKHA SINGHAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed Under Sec. 439(2) of Cr.P.C. for cancellation of anticipatory bail granted in favour of the Respondent Nos. 2 to 7 in Crl.Misc. Nos. 4211/2021 and 4212/2021 dtd. 6/5/2021 passed by the LXXI Additional City Civil and Sessions Judge, Bengaluru City.

(2.) Heard the learned Counsel for Petitioner, learned High Court Government Pleader appearing for Respondent No. 1-State and learned Counsel for Respondent Nos. 2 to 7.

(3.) The main contention of the learned Counsel for the Petitioner before this Court is that, anticipatory bail is obtained by the Respondents by suppressing true facts. The counsel also brought to the notice of this Court the affidavits filed by the son and daughter of the Petitioner, wherein they have stated that there is a threat to them and brought to the notice of this Court paragraph Nos. 12, 16 and 17 of the affidavit filed by her son and paragraph No. 13 of the affidavit filed by her daughter.