RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by accused No.1 under Section 439 of Cr.PC in Cr.No.50/2020 on the file of the Hassan Rural Police Station for the alleged offences punishable under Sections 302 and 201 IPC initially recorded in the FIR. However, chargesheet has been laid against the accused before the Committal Court in the aforesaid Cr.No.50/2020 for the alleged offences punishable under Sections 304A , 201 and 202 read with Section 34 of IPC.

(2.) Since the date of arrest, the accused is in judicial custody, hence, the counsel for the accused/petitioner prays to enlarge him on regular bail for the grounds urged therein.

(3.) The brief facts of the prosecution case are as follows: