LALITHA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The petitioner/sole accused, who apprehends arrest at the hands of the respondent police for the offences punishable under Sec. 229(A) of IPC in Crime No.164 of 2023 on the file of the respondent police, seeks anticipatory bail.

(2.) The case of the prosecution is that earlier the petitioner was granted anticipatory bail since she did not comply with the conditions imposed in the anticipatory bail petition the present case has been registered.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner is innocent and a false case has been foisted against her. Hence he seeks anticipatory to the petitioner.