L.C. BHAGYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE the petitioner in all the three petitions is one and the same and the petitions are also filed under Section 438 of Cr.P.C. they are taken together to dispose of the same by common ..

(2.) THESE petitions are filed by the petitioner -accused under Section 438 of Cr.P.C. seeking a direction to the respondent police that in the event of her arrest, she be released on bail of the offence punishable under Section 420 of IPC registered in respondent Police Station Crime Nos. 29/2014, 30/2014 and 31/2014 respectively.

(3.) I have perused the averments made in the bail petitions and the other materials produced by the learned Counsel for the petitioner.