CHAND SHA Vs. STATE OF KARNATAKA BY

JUDGEMENT

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

(2.) Learned counsel Sri. Parameshwar N. Hegde for petitioner and Sri. Diwakar Maddur, 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.49/2020 registered against him for the offences punishable under Sections 3 and 7 of the Essential Commodities Act, 1955 and Section 420 of IPC of the respondent- Kalaburagi Rural Police Station.