DEEPAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.2 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.35/2021 of Hokrana Police Station, pending in S.C.No.26/2022 before the Principal District and Sessions Judge, at Bidar for the offences punishable under Ss. 302 and 201 r/w sec. 34 of the Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant- Sandeep.

(2.) Heard Sri Sanjay A. Patil, learned Counsel for the petitioner and Sri Shivakumar R. Tengli, learned Additional Government Advocate for the respondent - State. Perused the materials on record.

(3.) The learned counsel for the petitioner submits that petitioner is arrayed as accused No.2. He has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 27/8/2021 and since then he/she is in judicial custody. After investigation charge sheet is filed for the offences punishable under Ss. 302 and 201 r/w sec. 34 of IPC. Since the investigation is already completed, detention of the petitioner in custody would amount to pre-trial punishment.