LAWS(KAR)-2024-4-88

RAMANAIAH Vs. STATE OF KARNATAKA

Decided On April 02, 2024
Ramanaiah Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Petitioner/accused Nos.4 to 6 filed the present petition U/s 439 of Cr.P.C. for grant of bail in connection with the case registered in Gangavathi P.S. Crime No. 12/2024.

(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.