STATE OF KARNATAK Vs. VARAMAHALAKSHMI

JUDGEMENT

(1.) The State has sought for cancellation of the bail granted to accused No.5 by the Principal City Civil and Sessions Court, Bengaluru in criminal miscellaneous No.9473/2016.

(2.) The only ground on which the bail is sought to be cancelled is that inspite of the existence of prima-facie material against the respondent and inspite of the fact that the respondent is the prime conspirator, solely because the respondent is a lady, the learned Sessions Judge has admitted her to bail contrary to the settled principles of law.

(3.) Heard the learned HCGP and learned counsel for the respondent.