BASAPPA Vs. STATE THROUGH

JUDGEMENT

(1.) Heard Sri Shivkumar Malipatil, learned counsel for the petitioner and Sri Gururaj V. Hasilkar, learned High Court Government Pleader for the respondent-State.

(2.) The present petition is filed under Sec. 438 of Cr.P.C., with the following prayer:

(3.) This Court in Criminal Petition No.200015/2023 granted anticipatory bail to accused Nos.1 to 3 and 5 by considered order dtd. 16/1/2023.