MAHANTESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/ accused filed the present petition U/s 439 of Cr.P.C. for grant of regular bail in connection with the case registered in Kundagol P.S. Crime No. 98/2022.

(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.