MALIKE SABA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The defacto complainant as party in person filed the present petition seeking cancellation of anticipatory bail granted to respondent No.2 vide order dtd. 6/11/2023 passed in Crl.Misc.No.2208/2023 on the file of learned VI Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru.

(2.) Heard Sri Ehtashamul Haque, on behalf of the petitioner, Sri. Rahul Rai K, learned counsel for respondent No.1- State and Smt. Deepa J, learned counsel for Respondent No.2. Perused the materials on record.

(3.) Learned counsel for respondent No.2 submits on instructions that respondent No.2 is ready to appear before the Trial Court in person tomorrow i.e., on 6/7/2024 and assist the Trial Court in disposal of the application filed under Sec. 437 of Cr.PC, which is pending for consideration.