SUDHA N. Vs. STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) The present petition is filed by the accused under section 438 of Cr.P.C., 1973 praying to release her on bail in Crime No.39/2018 of Upparpet Police Station for the offences punishable under Sections 466, 420, 463, 426, 470, 425, 464 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(3.) It is the submission of the learned counsel for the petitioner that the petitioner is working as a CEO and she is nothing to do with the said transaction. Even in the complaint, there is nothing to suggest that the petitioner has got any criminal intention and she is only instructed the complainant to get the Visa to go to Canada. He further submitted that even though the complainant has directly paid the amount to one Anil, he has not been arrayed as accused in the complaint filed by the complainant. He further submitted that there is no material to show that the petitioner has cheated the other persons and they have lodged any complaints. He further submitted that the alleged offences are not punishable with death or imprisonment for life. He further submitted that the father of the petitioner is suffering from heart problem and her mother is high diabetic patient and she is apprehending of her arrest at the hands of the police and she is not in a position to discharge her duties peacefully. He further submitted that she is ready to abide by any conditions to be imposed by this Court and ready to offer sureties. On these grounds, he prayed to allow the petition.