K.T.NAVEEN Vs. STATE

JUDGEMENT

(1.) Heard Sri.Kantharajappa M.G, 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 bail with the following prayer:

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