SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/accused has filed present petition U/s 438 of Cr.P.C. for grant of anticipatory bail in connection with the case registered in F.I.R. No.55/2023-24/21031E/210309 by the Karnataka Excise Department, Ranebennur Sub Division.

(2.) Parties to the petition are referred with their ranks as assigned in the trial Court for the sake of convenience.

(3.) Heard the arguments of both sides.