LAWS(KAR)-2020-5-47

SADAQATH ALI Vs. STATE OF KARNATAKA

Decided On May 05, 2020
Sadaqath Ali Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Learned High Court Government Pleader is directed to take notice for respondent - State.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - State and perused the records.

(3.) The petitioner had approached this court earlier in Criminal Petition No.7880/2019 for grant of anticipatory bail in connection with Crime No.141/2019 of Vijayapura Police Station, Bengaluru Rural District for the offence punishable u/s.417, 376, 504, 506 read with Section 34 of IPC.