LAWS(KAR)-2020-11-280

SURAJ SUBHAS BANDEKAR Vs. STATE OF KARNATAKA

Decided On November 09, 2020
Suraj Subhas Bandekar Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C. by accused No.1 to enlarge him on bail in Crime No.13/2020 of Mallapur Police Station. Charge sheet has been filed against accused Nos.1 to 4 for offences punishable under Sections 120B , 302 r/w 34 of IPC .

(2.) Heard the learned counsel for petitioner and learned HCGP for respondent-State.

(3.) Brief facts:-