(1.) It is submitted by the learned counsel for the petitioner that husband of the petitioner passed away and she apprehend the arrest, she is not in a position to attend the obsequies ceremony of her husband. As such, it is taken up out of turn.
(2.) The present petition has been filed by the petitioner/accused No.2 under Section 438 of Cr.P.C. to release her on anticipatory bail in the event of her arrest in Crime No.16/2019 of Kengeri Police Station, Bengaluru, for the offences punishable under Sections 120B, 417, 420, 421, 422 of Indian Penal Code.
(3.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.