DEEPAK PATIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the Learned counsel for the petitioner and the learned HCGP for the respondent ' State.

(2.) This petition is filed under Sec. 439 of Cr.P.C. for grant of bail in connection with Crime No.122/2024 on the file of the learned Principal Civil Judge and JMFC, Yallapur, Uttara Kannada District for the offences punishable under Ss. 341, 395 read with Sec. 34 of IPC.

(3.) The brief facts of the prosecution case are as under: