SRINIVASA A.G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is preferred by the accused praying to set aside the order passed by the learned Sessions Judge, and consequently to enlarge him on bail in a case registered in Crime No.266/2021 of Koratagere Police Station.

(2.) Heard the learned counsel for the appellant and learned HCGP for respondent-1/State and perused the material on record.

(3.) Respondent No.2 is served but there is no representation.