BABA Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and also High Court Government Pleader through video conference.

(2.) Perused the petition averments and also the statement of objections filed by the respondent-State.

(3.) This petition is filed under Section 439 of Cr.PC seeking bail in Crime No.89/2019 of Chowk Police Station, Kalaburagi, for the offence punishable under Sections 302, 201 R/w 34 of Indian Penal Code , pending on the file of III Addl. J.M.F.C. at Kalaburagi.