LIKITH V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner Nos.1 and 2 under Sec. 439 of Cr.P.C. praying to grant bail in S.C.No.71/2022 (Crime No.65/2021 of Nagamangala Town Police Station), pending on the file of V Additional District and Sessions Judge, Mandya, registered for offences under Ss. 394 and 397 of IPC.

(2.) Learned counsel for petitioner has filed a memo not pressing the petition so far as petitioner No.2/accused No.2 is concerned. Based on the said memo the case by petitioner No.2/accused No.2 has been dismissed as not pressed.

(3.) Heard learned counsel for petitioner and learned HCGP for respondent/State.