R. GAGAN Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel Sri.I.S.Pramod Chandra for petitioner and Sri.M.Diwakar Maddur learned HCGP for respondent are present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner seeks the relief of bail in Crime No.62/2020 for the offence punishable under section 397 of IPC, maintained by the respondent Police.