N. ARUN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused No.1, in Crime No.139/2020 of Vijayanagar Police Station, Bengaluru City for the offences punishable under Ss. 302 and 201 of IPC.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case of the prosecution is that there was a financial transaction between the victim and the accused. Due to the said motive committed the murder of the victim, the same was witnessed by C.W.2. C.Ws.1 and 2, who have left the place after the scuffle between this petitioner and the victim, this petitioner went inside with a knife and inflicted injuries and caused the death.