LAWS(KAR)-2012-8-311

SYED RAFI S/O SYED ISMAIL Vs. THE STATE OF KARNATAKA REPRESENTED BY THE STATE PUBLIC PROSECUTOR HIGH COURT BUILDING BANGALORE. KODIGEHALLI POLICE STATION

Decided On August 17, 2012
Syed Rafi S/O Syed Ismail Appellant
V/S
State Of Karnataka Represented By The State Public Prosecutor High Court Building Bangalore. Kodigehalli Police Station Respondents

JUDGEMENT

(1.) HEARD both sides. Petitioner is given liberty to move the trial court for regular bail by surrendering before it.

(2.) PETITION stands disposed of in the above terms.