SUNIL SANTOSH GANGEPUTRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/accused has filed the present petition under Sec. 439 of Cr.P.C. for grant of regular bail in connection with the case registered in UK Women P.S. Crime No.36/2023.

(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.