LINGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioner- accused under Section 439 of Cr.P.C., to release him on bail in Crime No.43/2019 of Mallanduru P.S. (S.C.No.145/2019 pending on the file of II Addl. District and Sessions Judge at Chikkamagalur) for the offence punishable under Sections 328 and 302 of IPC.

(2.) I have heard the learned counsel Sri P.P. Hegde, for petitioner-accused virtually and the learned HCGP Sri Mahesh Shetty for the respondent- State.

(3.) The geniuses of the case of prosecution in brief is that: