CHANDAPPA NARASAPPA NAYAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Cr.P.C., seeking regular bail in Crime No.219/2018 of Gabbur Police Station, registered for the offences punishable under Sections 448, 376 and 506 of IPC. The petitioner is in judicial custody from the date of his arrest and hence sought for grant of regular bail among the grounds urged in the petition.

(2.) Factual matrix of the petition are as under:

(3.) Heard the learned counsel for the petitioner and the learned Additional State Public Prosecutor for the respondent-State.