RAHUL Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel Sri.M.Sharass Chandra for petitioner and Sri.K.Nageshwarappa, 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.180/2017 registered by the respondent-police for the offences punishable under Sections 399 , 402 and 120B of IPC. The petitioner herein Rahul, s/o Naganna is stated to be accused No.4.