B BANU BEE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) 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 O.R.No.32/2018-19 registered by the Commissioner of Central Tax, Bengaluru South Commissionerate, Bengaluru.

(2.) This case is taken out of turn at the request of the learned counsel appearing for the petitioner/accused on the ground that the daughter of the petitioner/accused is intending to appear for NEET exam and the petitioner has to take her daughter to the tuition classes. If she go out of the house, there is apprehension of arrest by the police.

(3.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.