A R CHANDRAN Vs. STATE

JUDGEMENT

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

(2.) Learned counsel Sri. N.Elumalai for petitioner and Sri.K.Nageshwarappa, learned HCGP for respondent is present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner seeks grant of bail in Crime No.36/2019 of respondent-police for the offences punishable under Sections 419, 420, 465, 468 r/w Section 34 of IPC and Section 7 of State Emblem of Indian (Prohibition of Improper Use) Act 2005. At present the investigation is over and accused has been charge sheeted in CC No.19326/2019.