RAVEESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.124/2017 of Byadarahalli Police Station, Ramanagara for the offence punishable under Ss. 302 and 307 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 the accused has committed the murder and in that process, he has caused injures amounting to an attempt to commit murder and the prosecution examined 16 witnesses and an application is filed before the Trial Court for release of the accused after examination of the 16 witnesses and the same was rejected. Hence, the petitioner is before this Court.