NASIR, Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is a petition filed by the petitioner accused No.2 under Section 439 Cr.P.C. seeking his release on bail of the offences punishable under Section 489(B) and (C) of IPC registered in Crime No.104/2013 of S.J.Park Police Station, Bangalore.

(2.) THE brief facts of the case as per the case of the prosecution are :

(3.) HEARD the arguments of the learned Counsel appearing for the petitioner accused No.2 and also the learned High Court Government Pleader for the respondent State.