SRIVIDYA K.H Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.10 in Crime No.67/2021 of Thyamagondlu Police Station, Bengaluru District, for the offences punishable under Ss. 143, 147, 148, 307, 302, 120B read with Sec. 149 of IPC.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent/State.

(3.) The factual matrix of the case of the prosecution against this petitioner is that this petitioner had communicated accused No.9 that the deceased troubling her and in turn accused No.9 conveyed the same to accused No.1 and murder was committed by accused Nos.1 to 5. The allegation against this petitioner is that she conspired with the main accused in eliminating the deceased.