CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri Rohith, B.J. Learned High Court Government Pleader submits that report of the Investigating Officer regarding service of notice to respondent No.2. As per the report and acknowledgement in copy of the notice, respondent No.2 is served on 12.02.2021. He has not chosen to appear before the Court.

(2.) Heard.

(3.) Aggrieved by the order of II Additional District and Sessions Judge & Special Judge, Bengaluru Rural District, Bengaluru in Crl.Misc No.1401/2020 rejecting their anticipatory bail petition, the petitioners/accused Nos.1 and 2 have preferred the above appeal.