NARESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Notice served to the complainant through concerned police, but remained unrepresented.

(2.) The present petition has been filed by the petitioner/accused No.1 under Section 439 of Cr.P.C., seeking his release on bail in Crime No.240/2018 of Yeshwanthapura Police Station for the offences punishable under Sections 3(1)( r )(s) and (w), 3(2)(v) of SC/ST Act, 2015 and Sections 376 and 417 of IPC.

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