SHAMSHEER KHAN Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused under Section 439 of Code of Criminal Procedure, seeking to enlarge him on bail.

(2.) Brief facts of the case are as under;

(3.) It is further case of the prosecution that in the Government Hospital at Bidar, the deceased was not recovered from the injuries, therefore he was shifted to the Osmania Hospital, Hyderabad for higher treatment and therein on 15.12.2019 at 9.00 p.m. the deceased died. Therefore, on the basis of the FIS given on 13.12.2019 at 1.00 p.m., investigation was taken up and now charge sheet came to be filed for the offences under Sections 342 and 302 of IPC.