NAGARATHNA Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner/accused in Crime No.156/2022 of Kudur Police Station, Magadi Sub-Division, Ramanagara, for the offence punishable under Ss. 302 , 323 and 504 read with Sec. 34 of IPC.

(2.) Heard the learned counsel 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 quarrel between the deceased, this petitioner and other accused persons with regard to non-returning of mobile and the same was witnessed by C.W.3 and when C.W.3 was returning from dairy, he found the dead body of the victim and the prosecution mainly relies upon the statement of C.W.3.