LAWS(KAR)-2025-1-22

SAGAR Vs. STATE

Decided On January 29, 2025
SAGAR Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Petitioner is before this Court in this petition seeking anticipatory bail in Cr.No.205/2023 of Bagalagunte police station registered for the offence punishable under Ss. 397 of the Indian Penal Code.

(2.) Heard both sides and perused the material on record.

(3.) The above mentioned crime is registered on a complaint lodged by Sri. Sagar Balasaheb Nagawade against three unknown persons.