ANASUYA B. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.2 has filed this petition under Sec. 438 of Cr.P.C seeking anticipatory bail in the event of her arrest in Hennur Police Station in Crime No.177/2022 registered for the offence punishable under Ss. 354 , 307 , 504 and 506 read with Sec. 34 of the Indian Penal Code (for short IPC ).

(2.) The brief factual matrix leading to the case is that accused No.1 is the father of the complainant and it is alleged that the present petitioner - accused No.2 is having illicit relationship with accused No.1 and thereby, accused No.1 driven out the mother of the complainant and complainant out of his house. However, it is further alleged that thereafter, they occupied the house. According to the prosecution, on 25/6/2022 at 9.00 p.m., when the complainant and her mother were in the house, the petitioner along with accused No.1 came there in a Innova Car and quarreled with them in respect of withdrawal of earlier case and they assaulted the complainant and her mother. It is alleged that accused No.1 tried to throttle her neck while the present petitioner - accused No.2 assisted her. In this regard, she lodged a complaint. On the basis of the complaint, accused No.1 was arrested and subsequently, he was enlarged on bail. The petitioner - accused No.2 apprehending her arrest has approached the learned Sessions Judge and the learned Sessions Judge has rejected the bail petition. Hence, the petitioner is before this Court.

(3.) Heard the arguments advanced by the learned counsel for the petitioner and learned HCGP for respondent - State. Perused the records.