MURTHY H.M Vs. STATE

JUDGEMENT

(1.) Learned counsel for the petitioners has filed a memo seeking to withdraw the petition in respect of petitioner No.1-accused No.1. Hence, the petition against petitioner No.1-accused No.1 is dismissed as not pressed.

(2.) Heard the learned counsel appearing for the petitioners and learned High Court Government Pleader for the respondent-State.

(3.) This petition is under Section 439 of Cr.P.C. praying to enlarge the petitioners on bail in connection with crime No.174/2019 of Hassan Extension Police Station, Hassan, now pending in C.C.No.98/2019 on the file of IV Additional Civil Judge and JMFC at Hassan for the offence punishable under Section 302 read with Section 34 of IPC.