SANDEEP REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Ismail Muneeb Musba, learned counsel appearing for the petitioner and learned High Court Government Pleader appearing for the respondent-State.

(2.) Statement of Objections filed by learned High Court Government Pleader is taken on record.

(3.) At the out set, learned counsel appearing for the petitioner submits that the present petitioner is charged for the offence punishable under Sec. 395 of IPC and the co-accused have been granted bail.