GONEPPA ALIAS MADIVALARA GONIBASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned HCGP takes notice for respondent-State.

(2.) Heard both side and perused the material on record.

(3.) This petition is filed under Sec. 439 of Cr.P.C. by accused no.7 to enlarge him on bail in Crime No.161/2021 of Hirehadagali Police Station, Ballari registered for Offences punishable under Ss. 380, 511 of IPC and Ss. 30(1), 30(3) of the Ancient Monuments and Archaeological sites and remains Act,1958 and Sec. 3(2) of Prevention of damage to Public property Act, 1984.