PRADEEP R. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Heard Sri R.B.Sadasivappa, learned counsel for petitioner through VC and Sri V.S.Vinayaka, learned HCGP for the respondent -State who has appeared before the court.

(3.) The petition is filed under Section 439 of Cr.P.C., wherein the petitioner seeks grant of bail in Crime No.129/2020 for the offences punishable under Sections 498-A and 304B read with Section 34 of IPC of the respondent - Police Station.