NANDINI M. C. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.12/2023 registered by Bengaluru City Railway Police for offence punishable under Sec. 306 of IPC.

(3.) This petition is filed under Sec. 438 of Cr.P.C. to enlarge the petitioner on anticipatory bail.