HANTHAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.1 in S.C.No.5066/2017 pending before the Court of III Additional District and Sessions Judge, Anekal, Bengaluru Rural District arising out of Crime No.34/2017 registered by Anekal Police Station, Bengaluru District, for the offences punishable under Ss. 447, 504, 324, 354, 323, 506 & 307 r/w 34 of IPC, is before this Court under Sec. 439 of Cr.P.C., seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) Learned counsel for the petitioner submits that the petitioner is a lady aged about 44 years, and on merits of the case she was earlier granted regular bail by trial Court. For the reason that she had not appeared before the trial Court on regular dates of hearing, NBW was issued against her and she was arrested on 3/12/2024 and remanded to the judicial custody. She is required to take care of her daughter. Accordingly, he prays to allow the petition.