SHOWKATH ALI Vs. STATE

JUDGEMENT

(1.) Heard Sri. Kantharajappa M.G., learned counsel for the petitioner and Sri. S. Vishwa Murthy, learned High Court Government Pleader for the respondent-State.

(2.) Present petition is filed under Sec. 439 of Cr.P.C. with the following prayer:

(3.) Accused has been charge sheeted for the offences punishable under Ss. 395 and 397 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short). Co- accused person has been granted bail by the co-ordinate bench of this Court in Crl.P. No.11123/2022 by order dated 04. 01.2023.