GANESH NAIK Vs. STATE

JUDGEMENT

(1.) Accused No.1 in Crime No.2/2023 registered by Mulki Police Station, Mangaluru City, for the offences punishable under Ss. 454, 457, 380 of Indian Penal Code (for short hereinafter referred to as ' IPC ') pending before the Court of II Additional District & Sessions Judge, Dakshina Kannada, Mangaluru, is before this Court seeking regular bail.

(2.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for respondent-State.

(3.) On the basis of the complaint lodged by one Vishwanatha Shetty on 16/1/2023, FIR was registered in Crime No.2/2023 by Mulki Police Station, Mangaluru City, for the offence punishable under Ss. 454, 457 and 380 of IPC against unknown persons.