C.KOTRESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Miss Seema Shiva Naik, learned HCGP is directed to take notice for respondent.

(2.) The petitioners - accused Nos.9 and 10 are before this Court seeking to be enlarged on bail in the event of their arrest for the offences punishable under Section 406 , 409 and 420 of IPC in Crime No.4 of 2020 registered by Chitageri Police Station on the basis of the complaint filed by the Chief Executive Officer, Taluka Panchayat.

(3.) On the basis of the complaint filed by the Chief Executive Officer, Taluka Panchayat, Harapanahalli, the respondent-police have registered a case under Crime No.4/2020 on 16.01.2020 for the above said offences.