NAVAZ @ NAVVA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under section 439 of Cr.P.C., 1973 seeking regular bail in Crime No. 99/2018 registered under sections 506 and 307 read with section 34 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned HCGP.

(3.) Learned HCGP has not filed any statement of objections, but has orally opposed the petition.