MOHAN S A Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Memo along with a copy of the ensuing II PUC Examination time table, so also charge sheet are filed.

(2.) Heard Sri Mahesh Kiran Shetty, learned counsel for the petitioner and Sri S. Vishwamurthy, learned High Court Government Pleader for the respondent-State.

(3.) The present petition is filed under Seciton 439 of Cr.P.C. seeking regular bail to the petitioner in Crime No.26/2022 of Bagalur Police Station for the offence punishable under Sec. 307 read with Sec. 149 of IPC.