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AIROnline 2018 Kar 620
Karnataka High Court
Hon'ble Judge(s): B. A. Patil , J

Criminal P.C. (2 of 1974) , S.439— Bail - Offences under Ss.302, 392, 457 of Penal Code - Admittedly there being no eyewitnesses and entire case rests on circumstantial evidence - There being no consistency in contents of the complaint and seized articles - Bail, granted.

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