K.S. VISHWA KIRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is directed against the impugned order dtd. 12/4/2022 passed by the LXX Additional City Civil and Sessions Judge and Special Judge at Bangalore, In Criminal Misc No.3314/2022, whereby the petition seeking anticipatory bail has been dismissed.

(2.) Heard the learned counsel for appellant and learned High Court Government Pleader for respondent No.1/State and perused the material on record.

(3.) Respondent No.2/defacto complainant has been served but there is no representation.