STATE Vs. SUBRAMANI

JUDGEMENT

(1.) Heard the learned High Court Government Pleader and perused the material on record.

(2.) The State is seeking cancellation of bail granted to the respondent - accused in respect of a case registered in Crime No.115/2014 by Sanjayanagar Police Station, charge sheeted for offences punishable under Ss. 354, 341, 323, 427 and 504 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).

(3.) An application filed under Sec. 437(5) by the prosecution as well as CW.1/complainant came to be dismissed by the learned Magistrate in C.C. No.24439/2014, which was challenged by the prosecution under Sec. 439(2) of Cr.P.C. before the learned Sessions Judge. The said petition in Crl.Misc. No.1520/2021 was also dismissed vide order dtd. 10/1/2023.