LAWS(KAR)-2020-6-82

GAGAN Vs. STATE

Decided On June 10, 2020
Gagan Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The petitioner/accused No.2 has filed this petition under Section 439 of Criminal Procedure Code, 1973 (for short ' Cr.P.C .') for grant of regular bail.

(2.) Learned High Court Government Pleader objected the bail petition.

(3.) Heard the arguments.