RAKSHITH Vs. STATE

JUDGEMENT

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

(2.) Learned counsel Sri.P.P.Hegde 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.133/2019 for the offences punishable under Sections 143 , 147 , 148 , 120B , 364 , 302 and 201 read with Section 149 of IPC of the respondent Police Station.