ANPREETH SALIN Vs. STATE

JUDGEMENT

(1.) The petitioner is before this court under Sec. 439 of Cr.P.C. seeking grant of regular bail.

(2.) Heard the arguments of Sri.Venkatesh H.N., learned counsel for the petitioner and the learned HCGP for the State.

(3.) It is the contention of the learned counsel for the petitioner that for the reason of double petitions being presented before the trial Court, the request of the regular bail for this petitioner came to be rejected. Learned counsel particularly pointed out the reasoning assigned by the trial Courts at paragraph 11 of the impugned order, which reads as under: