ANITHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner as well as the learned HCGP for the State submit that the Trial Court has already granted bail in respect of the present petitioner, in Crl.Misc.No.6/2020 by order dtd. 17/4/2020 relating to the case in Cr.No.1/2020.

(2.) Therefore, the relief sought for in the petition having become infructuous, the present petition is hereby dismissed as having become infructuous.