VIDYA HM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 439 of Cr.P.C., seeking enlarging of the petitioner on bail in Crime No.149/2019 on the file of the Additional Civil Judge (Jr.Dn) and JMFC, Alur, Hassan District, registered by Alur Police Station, Hassan District, for the offences punishable under Sections 302, 201, 120-B and 34 of IPC.

(2.) The previous petition in Crl.Misc.No.1232/2019 filed by the petitioner before trial Court came to be rejected by the learned District Judge on 12th December, 2019.

(3.) The petitioner claims innocence and no way involved in the offences except that she is the wife of Santhosha and daughter of deceased-Muniraju.