JAHENGIR Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Heard Learned counsel Sri Jagadeesha B.N., for petitioner through video conference and Sri V.S.Vinayaka, learned HCGP for respondent-State who has appeared before the Court.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner seeks grant of bail in Crime No.359/2019 for the offence punishable under Sections 363 , 342 , 376 , 394 and 506 of IPC registered by respondent - Police Station.