POORNESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused No. 5 under Section 439 of Cr. P.C. seeking his release on bail for the alleged offences punishable under Section 399 and 402 of IPC registered in' the respondent -police station in Crime No. 341/2011.

(2.) HEARD the arguments of the learned Counsel appearing for the petitioner -accused No. 5 and also the learned High Court Government Pleader for the respondent/State.

(3.) AS against this, the learned High Court Government Pleader during the course of his argument submitted that there is prima -facie material placed by the prosecution and hence, the petitioner is not entitled to be granted with bail.