SUBRAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Syed Muzakkir Ahmed, learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State and perused the records.

(2.) The present petition is filed under Sec. 439 Cr.P.C. seeking grant of regular bail in respect of Crime No. 206/2021 of Attibele Police Station, Bengaluru District.

(3.) The brief facts of the case are as follows: