MALLESHA Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned HCGP and perused the material on record.

(2.) This Court enlarged the petitioner on bail for a period of two months on medical grounds in Criminal Petition No.1130/2023 by the order dtd. 14/3/2023, after considering the report submitted by the Chief Medical Officer, Central Prison Hospital, Bengaluru.

(3.) This petition is filed to release the accused/petitioner on bail by extending the bail granted to him, on medical grounds.