GIRISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned Government Pleader for the respondent-State.

(2.) THE petitioner who is said to be A-2 in Cr.No.152/12 seeks bail in respect of the offence punishable under Sections 363 and 384 of the IPC.

(3.) HAVING thus heard both sides and at this stage, the charge sheet is said to have been filed and the allegation against this petitioner is said to be that, at the instance of A-1, this petitioner has been arrested and no recovery is said to have been effected in this case from this petitioner as per the statement of the petitioner's counsel, taking note of these factors into consideration, the petitioner can be released on bail by imposing conditions.