SUBHASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for respondent-State.

(2.) This petition is filed by the petitioner/accused under section 439 of Cr.P.C. for granting regular bail.

(3.) The petitioner is accused in Crime No. 165/2019 of Sedam Police for the offences punishable under sections 302 of IPC.