DILLI RANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., by accused No.1, praying to enlarge her on bail in Crime No.134/2022 of Yeshwanthapura Police Station.

(2.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the material on record.

(3.) Charge sheet is filed against accused Nos.1 and 2 for offence punishable under Sec. 120(B), 118, 302 read with 34 of IPC .