VEENA JAYAKUMAR Vs. STATE OF KARNATAKA
LAWS(KAR)-2022-1-34
HIGH COURT OF KARNATAKA
Decided on January 28,2022

Veena Jayakumar Appellant
VERSUS
STATE OF KARNATAKA Respondents


Referred Judgements :-

PRATHVI RAJ CHAUHAN VS. UNION OF INDIA [REFERRED TO]


JUDGEMENT

K.S.MUDAGAL, J. - (1.)Learned HCGP submits memo with the report of the Investigating Officer regarding service of notice to respondent No.2. Service on respondent No.2 is held sufficient. He is unrepresented.
(2.)Heard.
(3.)Aggrieved by the rejection of their application for anticipatory bail, accused Nos.1, 4 and 6 in Crime No.129/2021 of Hoskote Police station which is now pending in Special C.C.No.601/2021 on the file of II Additional District and Sessions Judge and Special Judge, Bengaluru Rural District, Bengaluru have preferred the above appeal.


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