KUMARA B.C Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.3 has filed this petition under Section 439 of Cr.P.C., seeking bail in connection with Crime No.118/2019 of Avalahalli Police Station, now pending in S.C. No.245/2019 on the file of the VI Addl. District and Sessions Judge, Bengaluru Rural District, for the offence punishable under Sections 302 , 506(b) , 212 , 120(b) , 150 , 35 r/w. Section 145 of IPC.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent State.

(3.) The gist of the prosecution case as stated in the charge-sheet is that;