LIBERT A. VAZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has filed this petition under section 439 of Crimial P.C. 1973 praying to release him on bail in C.C. No.234/2017 pending on the file of Senior Civil Judge and J.M.F.C., at Hangal. for the offences punishable under Sections 191, 193, 194, 195,463,466 read with Sec. 34 of I.P.C.