NAVEENA Vs. STATE

JUDGEMENT

(1.) Heard Sri Prakash K.A. learned counsel appearing for the accused/petitioner and Sri V.S. Vinayaka, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) This Petition is filed under Sec. 439 Cr.P.C., with the following prayer:

(3.) At the outset, the co-accused persons by name Nagaraja, Nagarajappa and Lokesha.S have been granted bail by this Court in Criminal Petition Nos.11995/2022 and 11956/2022 by the co-ordinate bench of this Court by order dtd. 16/2/2022 respectively.