RIZWAN PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Tony Sebastian, learned Senior counsel for the petitioner and Sri. S. Vishwa Murthy, learned High Court Government Pleader for the respondent-State.

(2.) Present petition is filed under Sec. 439 of Cr.P.C.

(3.) The brief facts of the case are as under: Petitioner is accused No.1 in Crime No.247/2022 of Kengeri Police Station for the offences punishable under Ss. 302 and 201 read with Sec. 34 of the Indian Penal Code (for short ' IPC ').