PUNEETH KUMAR Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.81/2020 of Jayaprakash Nagar Police Station, Bengaluru City for the offence punishable under Sec. 302 of IPC.

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

(3.) The learned counsel appearing for the petitioner would submit that already an eye-witnesses have been examined i.e., PW4 to PW8 but they have turned hostile to the case of the prosecution and the case of the prosecution is that PW1 who have been examined also turned hostile to the case of the prosecution and the remaining witnesses are only the formal witnesses and the victim mentioned the name of one Punith who inflicted injury and hence, the petitioner may be enlarged on bail.