LAWS(KAR)-2022-7-441

C.N.SHASHIDHAR Vs. STATE

Decided On July 22, 2022
C.N.Shashidhar Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The Crl.P.No.5136/2022 is filed under Sec. 439 of Cr.P.C praying to enlarge the petitioners on bail in Cr.No.60/2022 of High Grounds police station, Bengaluru city for the offences punishable under Ss. 420, 465, 468, 471 , 120B read with Sec. 34 of IPC.

(2.) The Crl.P.No.5198/2022 is filed under Sec. 439 of Cr.P.C praying to enlarge the petitioner on bail in Cr.No.60/2022 of High Grounds police station, Bengaluru city for the offences punishable under Ss. 465, 468, 471, 420, 120B, 409 read with Sec. 34 of IPC.

(3.) The Crl.P.No.5396/2022 is filed under Sec. 438 of Cr.P.C praying to enlarge the petitioner on bail in the event of his arrest in Cr.No.60/2022 of High Grounds police station, Bengaluru city for the offences punishable under Ss. 128B , 120, 465, 468, 471 read with Sec. 34 of IPC.