HASEENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader for the respondent-Police.

(2.) Petitioner is accused No.2 in a case bearing Crime No.106/2014 on the file of Udayagiri Police Station, Mysore. After concluding the investigation, charge-sheet is filed against this accused for the offence punishable under Section 302 read with Section 34 of IPC. She is in judicial custody since April 2014. Hence, she has filed the bail application under Section 439 of Cr.P.C. seeking her release.

(3.) Learned Government Pleader has vehemently opposed the bail application on the ground that the prima facie case is forthcoming with regard to the clear pacification in murdering the deceased on night of 30.03.2014. Hence, he prays to dismiss the petition.