L.J. HAMSAVENI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner/accused No. 4 under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent -police to release the petitioner on bail in the event of her arrest for the offences punishable under Sections 13(1)(d)(ii) and (iii) of Prevention of Corruption Act, 1988, and under Sections 465, 466, 467, 468, 471, 472, 473, 474, 420, 109 read with Section 120B of IPC registered in respondent police station Crime No. 6/2014.

(2.) HEARD the arguments of the learned senior counsel appearing for the petitioner/accused and also the learned Spl. Public Prosecutor appearing for the respondent -Lokayukta.

(3.) IN this connection, learned senior counsel for the petitioner has relied upon the decision reported in, ILR 1990 KAR 3740 and submitted that on the basis of the said decision even the circular was also issued by the IGR and Commissioner of Stamps, Bangalore dated 03.07.1999. Hence, learned senior counsel has submitted that petitioner has not committed any offence as urged by the prosecution. She is a woman and she is ready to abide by any conditions to be imposed by this Court. He has also submitted that accused No. 3, the Sub -registrar has been granted bail by the order of this Court. Hence, petition may be allowed and anticipatory bail may be granted in favour of the petitioner.