RANGASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER is involved in an offence under S.307 of IPC and he was arrested. The Sessions Court at Tumkur, in Crl.Misc.No.608/2012, dismissed the petitioner's application for bail. Hence, he has filed this petition, to enlarge him on bail, in Crime No.59/2012 of Kibbanahalli Police Station, Tiptur Rural Circle, Tumkur District.

(2.) HEARD Sri Onkara K.B. learned counsel appearing for the petitioner and Sri Vijayakumar Majage, learned HCGP appearing for the respondent.

(3.) PROSECUTION has filed charge sheet and hence, presence of the petitioner for custodial interrogation is unnecessary. Commencement of trial and its conclusion may not take place at a near date.