AROKYARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for the respondent.

(2.) This petition is for grant of bail under Section 439 of Cr.P.C. By mistake in the cause title, Section 438 of Cr.P.C. is quoted. Learned Counsel for the petitioner shall correct the said mistake.

(3.) Heard both side.