CHANDRASHEKHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Appellant/ accused No.1 feeling aggrieved by the order of trial Court on the file of I Addl. Dist. & Sessions Judge and Special Judge, at Haveri in Crl. Misc. No. 201/2024 dtd. 21/3/2024 in rejecting the anticipatory bail petition filed U/s 438 of Cr.P.C. preferred this appeal.

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

(3.) Heard the arguments of both sides.