(1.) Learned HCGP takes notice for respondent No.1-State.
(2.) This criminal petition is filed by the petitioner- accused under Sec. 482 of Cr.P.C. for issuing direction to the Prl. District and Sessions Judge at Chamarajanagar and toconsider the bail application filed by the petitioner in S.C.No.14/2021 registered in Crime No.349/2020 of Gundlupet Police Station, Chamarajanagar for the offences punishable under Ss. 450, 506, 307, 392, 394, 397 read with Sec. 34 of Indian Penal Code (for short IPC ).
(3.) Heard Sri.Veeerabhadra Swamya.H.P., learned counsel for the petitioner and Sri.R.D.Renukaradhya, learned HCGP for respondent No.1-State.