RAKESH KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel Sri. K.S.Ganesha, for Sri.T.A.Karumbaiah, for petitioner and Sri Diwakar Maddur, learned HCGP for respondent are present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein, the petitioner seeks grant of bail in Crime No.59/2020 for the offence punishable under Section 306 of IPC of the respondent Police Station.