KARTHIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Learned counsel Sri.B.Lethif for petitioner and Sri.K.Nageshwarappa, learned HCGP for respondent are present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner seeks grant of bail in Crime No.327/2018 for the offence punishable under Section 302 read with Section 34 of IPC of the respondent- Police Station.