STATE OF KARNATAKA Vs. ASHIQ @ MOHAMMAD ASIK

JUDGEMENT

(1.) Office objections are over-ruled.

(2.) Both these petitions are filed by the State under Section 439(2) of Cr.P.C. for cancellation of bail granted to the respondents herein by the VI Additional District and Sessions Judge, Dakshina Kannada, Mangaluru in Criminal Misc.No.136/2020 and 110/2020 respectively.

(3.) I have heard Sri Mahesh Shetty, learned HCGP for the petitioner-State. Though the notice is served on respondents-accused in both the petitions, they remained unrepresented.