RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri M.R. Nanjunda Gowda, learned counsel for the petitioner and Smt. N. Anitha Girish, learned High Court Government Pleader for the respondent/State.

(2.) This Court by earlier order rejected the bail request of the petitioner. However, liberty for the petitioner was reserved for moving the Court again in the successful bail request.

(3.) The petitioner has now prayed for grant of bail as under: