MANJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioner -accused No. 3 under Section 439 of Cr.P.C. seeking his release on bail of the offence punishable under Section 394 r/w Section 34 of IPC registered in respondent -police station Crime No. 219/2013.

(2.) HEARD the arguments of the learned counsel for the petitioner -accused No. 3 and also the learned Government Pleader for the respondent -State.

(3.) AS against this, learned Government Pleader during the course of his arguments submitted that there is a recovery at the instance of the present petitioner and the offence alleged under Section 394 of IPC is a serious offence, hence, petitioner is not entitled to be granted with bail.