SYED KALEEM Vs. STATE

JUDGEMENT

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

(2.) This petition is filed by the petitioners-accused Nos.1 and 2 under Section 439 of the Code of Criminal Procedure (for short, 'the Cr.P.C .') for granting regular bail in Crime No.309/2009 registered by Tilak Nagar Police Station, Bengaluru, (C.C. No.20841/2010) pending on the file of the II A.C.M.M., Bengaluru, for the offence punishable under Section 392 of the Indian Penal Code (for short, 'the IPC ').

(3.) Heard the arguments of the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent-State.