K. M. PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.3 under Section 439 of Cr.P.C. seeking bail in Crime No.140/2020 of White Field Police Station registered for the offences punishable under Sections 302 , 120B read with Section 34 of IPC.

(2.) The brief facts of the case are that:

(3.) The petitioner-accused No.3 was arrested on 12.06.2020. Charge sheet has been filed and case came to be registered in C.C.No.4630/2020 for the offence punishable under Section 302 , 120B read with Section 34 of IPC.