H.V. NARESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice is served to the complainant. She is present and through the learned High Court Government Pleader she has submitted her say.

(2.) The present petition has been filed by the petitioner/accused under Section 439 of Cr.P.C., seeking to release him on regular bail in Crime No.471/2018 (Spl.C.C.No.26/2019) of Nandini Layout Police Station, Bengaluru District on the file of LXX Additional Sessions Judge registered for the offences punishable under Sections 417, 420 and 306 of IPC and under Section 3(2)(v) of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989.

(3.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for respondent-State.