MAYUK MUKHERJEE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioner on regular bail in Crime No.47/2023 registered at Marathahalli Police Station, Bengaluru.

(2.) The learned counsel appearing for the defacto complainant has filed I.A.No.1/2023 to assist the prosecution. The same is allowed.

(3.) I have heard the learned Senior counsel appearing for petitioner, learned High Court Government Pleader for the State and learned counsel appearing for the complainant.