PRASANNA KUMAR ALIAS PRASANNA Vs. STATE

JUDGEMENT

(1.) This petition has been filed by the petitioner/accused No.1 under Section 439 of Cr.P.C., to release him on bail in Crime No.198/2017 (S.C.No.289/2018) pending on the file of the VIII Additional District and Sessions Judge, Bengaluru Rural District, Bengaluru for the offences punishable under Sections 302 read with Section 149 of IPC.

(2.) I have heard the learned counsel Sri.Karthik Yadav U., for petitioner/accused No.1 by virtual hearing and the learned HCGP Sri.M.Divakar Maddru for the respondent-State.

(3.) The gist of the case of the prosecution is as under: