MAHESH N.T Vs. STATE OF KARNATAKA,

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., seeking regular bail of the petitioner/accused in Crime No.239/2021 of Arakalagud Police Station, Hassan District, for an offence punishable under Ss. 302 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 this petitioner inflicted injury with knife and committed the murder of his own brother. At the first instance, a case has been registered against the unknown persons. The police have investigated the matter and filed the charge sheet against this petitioner.