ABDUL HAMIED Vs. STATE

JUDGEMENT

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

(2.) Learned counsel Sri. S.A.Sudhindra for petitioner and Sri. Thejesh P., learned HCGP for respondent is present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner-Abdul Hamied seeks grant of bail in Crime No.23/2020 of respondent-police for the offences punishable under Section 376 , 420 and 506 of IPC.