STATE OF KARNATAKA Vs. D. P. DILIP KUMAR

JUDGEMENT

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

(2.) This petition is filed under Sec. 439(2) of Cr.P.C, by the Petitioner - State praying this Court to set aside the order dtd. 24/6/2019 passed in Crl.Misc.No.198/2019 on the file of Court of I Addl. District and Sessions Judge and Special Judge, Kodagu at Madikeri, and to cancel the said order granting of bail for an offence punishable under Sec. 302 of IPC. An accused was arrested and committed to custody.

(3.) The factual matrix of the case of the prosecution is that a double murder was committed. In the complaint, the sister of the deceased suspected the role of the respondent herein. Based on the same, a case has been registered and the matter was under investigation and at that juncture, the respondent has approached the Trial Court for grant of bail.