MATHEEN KHAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., to enlarge the petitioner/accused No.1 on bail in Crime No.83/2022 of Chamarajpet Police Station, registered for an offence punishable under Sec. 302 of IPC.

(2.) On completion of investigation, charge sheet is filed against accused Nos.1 to 3, for offence punishable under Ss. 302 and 212 of IPC.

(3.) Heard the learned Senior counsel Sri.Sandesh J.Chouta, appearing for the petitioner and the learned SPP for State and perused the material on record.