AIROnline 2020 Kar 498

Karnataka High Court

Hon'ble Judge(s): K. N. Phaneendra , J

Criminal P.C. (2 of 1974) , S.439— Bail - Offences under Ss. 32, 34 of Excise Act, 1965 and Ss.504, 353, 332 and 307 of Penal Code - When there was no previous bad antecedents alleged against accused and further accused has undertaken that he would co-operate with investigation and abide by any conditions - Bail,granted. (Para 5)