STATE OF KARNATAKA Vs. MADAN M. P.

JUDGEMENT

(1.) This petition is filed by the State under Section 439(2) of the Code of Criminal Procedure (for short Cr.P.C.,) for cancellation of bail granted to the respondent in Crl.Misc.No.223/2019 dated 28.06.2019 passed by the I Additional District and Sessions Judge, Kodagu, Madikeri in C.C.No.494/2019 (Crime No.20/2019) registered by Napoklu Police for the offence punishable under Sections 302, 392, 449 of Indian Penal Code (for short 'IPC').

(2.) Respondent served unrepresented.

(3.) Heard the arguments of learned High Court Government Pleader for the petitioner-State.