BHARATH B Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel Sri.P.Rudrappa for petitioners and Sri.K.Nageshwarappa, learned HCGP for respondent are present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioners seek grant of bail in Crime No.326/2019 for the offences punishable under Sections 143 , 147 , 148 , 302 , 120B read with 149 of IPC of the respondent Police Station.