NETHRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking enlargement on bail in C.C.No.252 of 2022 arising out of Crime No.530 of 2021 registered for offences punishable under Sec. 302, 120B and 34 of the IPC, it having been turned down by the Principal District and Sessions Judge, Bangalore Rural in Criminal Miscellaneous No.2009 of 2021, on 17/2/2022.

(2.) Heard Sri Hashmath Pasha, learned senior counsel appearing for the petitioner and Sri V.S.Vinayaka, learned High Court Government Pleader appearing for the respondent.

(3.) The facts in brief are as follows:-