INJAMAM SHARIFF Vs. STATE

JUDGEMENT

(1.) The petitioner is before this Court seeking enlargement on bail pertaining to Crime No.67 of 2022 registered for offences punishable under Ss. 397 and 34 of the IPC, it having been turned down by the LVIII Additional City Civil and Sessions Judge, Bangaluru in Criminal Miscellaneous No.3200 of 2022 on 18/4/2022.

(2.) Heard Shri B.Bopanna, learned counsel appearing for the petitioner and Sri H.S. Shankar, learned High Court Government Pleader appearing for the respondent.

(3.) Facts in brief are as follows: