ANJUM ARA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) This is a successive bail petition filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused No.1 in Crime No. 208/2021 of K.R.Pet Rural Police Station, Mandya, for the offences punishable under Ss. 302 , 201 , 120-B read with Sec. 34 of IPC.

(3.) This petitioner, earlier had approached this Court after filing of the charge-sheet in Crl.P.No.11259/2022 and the same came to be rejected on 29/11/2022 considering the material available on record particularly, the statement of CW22 who witnessed that this petitioner was conspiring with accused Nos.2 and 3 in her house. This Court also taken note of the allegation of illicit relationship between this petitioner and accused No.2 and also taken note of CDR report as well as the conversations between this petitioner and accused No.2 which discloses that they were in conversation with each other and on the previous day of the alleged murder also they were in constant touch and subsequent to death of the deceased also they were in touch with each other. The CDR report discloses that there were conversations between them and material available on record discloses close affinity which they were having with each other and waiting for the deceased and the same also discussed in the conversation among them. Having taken note of the said fact into consideration, this Court comes to the conclusion that there are sound circumstances against the petitioner herein and the specific allegation against this petitioner is that she was conspired with her paramour to commit the murder of her husband. Hence, rejected the bail petition. Prior to consideration of this petition, the petitioner had approached this Court in Crl.P.No.9520/2021 and the same was withdrawn with liberty to approach the Trial Court and one more petition was filed in Crl.P.No.8814/2022 and the same was also withdrawn with liberty to file fresh petition and thereafter, in Crl.P.No.11259/2022, in detail, this Court considered the bail petition.