ANJANA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Learned counsel Smt.Dayamanis for petitioner and Sri.Vinayaka V.S ., learned HCGP for respondent are present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner seeks grant of bail in Crime No.44/2020 for the offences punishable under sections 16 , 17 , 18 of Bonded Labour System Abolition Act R/W Sections 341 , 370 and 374 of IPC of the respondent Police Station.