STATE OF KARNATAKA Vs. ASHWATHA

JUDGEMENT

(1.) The State has preferred this appeal seeking cancellation of anticipatory bail granted in Crime No.382/2021 of Channarayapatna Police Station, in favour of the accused - respondent No.1 by the Trial Court.

(2.) Heard Sri Harish Ganapathy, learned High Court Government Pleader for the appellant-State. Respondent Nos. 1 and 2 are served and remained unrepresented. Perused the materials on record.

(3.) In view of the contentions urged by the learned High Court Government Pleader and on going through the materials placed on record, the point that would arise for my consideration is: