STATE OF KARNATAKA Vs. P. H. NARENDRA

JUDGEMENT

(1.) The State has preferred this appeal, praying to set-aside the order dtd. 7/7/2021 passed in Crl.Misc.No.5189/2021 by the II Additional District and Sessions Judge, Kodagu - Madikeri, sitting at Virajpet and cancel the bail.

(2.) Heard learned High Court Government Pleader for the appellant - State.

(3.) Respondent Nos.1 and 2 remained absent and un-represented.