GOWTHAM Vs. STATE

JUDGEMENT

(1.) Heard Sri. T. Prakash, learned counsel for the petitioner and Sri. Vinayaka V.S., learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) Present petition is filed under Sec. 439 of Cr.P.C. with the following prayer: -WHEREFORE, it is prayed that this Hon'ble Court be pleased to grant the Bail to the petitioner (A2) in Cr.No.25/2023 of Doddaballapura Rural Police Station for the offences punishable under Sec. 397 of IPC pending on the file of Prl. Civil Judge (Jr.Dn.) and JMFC Court, Doddaballapura, on such terms and conditions, which this Hon'ble Court deems fit to pass in the facts and circumstances of the case, in the ends of justice."

(3.) The brief facts of the case are as under: A complaint came to be lodged by Nithesh Srivathsav S/o. Nandakishor Srivathsav with Doddaballapura Rural Police Station, which was registered in Crime No.25/2023 on 23/1/2023 for the offences punishable under Sec. 397 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC' for short) against the petitioner and unknown persons for the first instance.