KUMARA NAYAKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today. Learned counsel Sri. Rohan Kothari for petitioner and Sri. K.Nageshwarappa, learned HCGP for respondent are present.

(2.) The petition is filed under Section 439 of Cr.P.C. praying to enlarge the petitioner on bail in Crime No.423/2019 registered by the respondent- Police for the offence punishable under Sections 326(A) read with 34 of IPC .

(3.) The date of complaint is 19-12-2019. Petitioner was arrested and remanded to judicial custody on 20-12-2019.