WILLIAN PADILLA MARTINEZ @ ORASIO Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Sri Hasmath Pasha, learned Senior Counsel for Sri Syed Muzakkir Ahmed, learned counsel for the petitioners and Sri K.Nageshwarappa, learned HCGP for respondent are present.

(3.) The petition is filed under Section 439 of Cr.P.C., wherein the petitioners seek grant of bail in Crime No.32/2020 for the offences punishable under Sections 454, 457, 380, 468, 471, 420 r/w 34 of IPC and Section 12(B) of Passport Act, 1967 of the respondent-Kothanur Police Station.