VIKAS C.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused under Section 438 of Cr.P.C., to release him on bail in crime No.65/2019 of Basavanagudi P.S. (pending on the file of LXX Additional City Civil and Sessions Judge and Special Judge at Bangalore (CCH-71) for the offence punishable under Sections 324 , 341 , 504 , 506 r/w Section 34 of IPC and Section 3(I) (iii), 3(x) of SC/ ST Act , 1989.

(2.) I have heard the learned counsel Sri Bharath Kumar. V for petitioner virtually and the learned HCGP Sri Mahesh Shetty for the respondent- State.

(3.) Though notice has been served to respondent No.2-complainant, there is no representation on behalf of him.