SHIVANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are sought to be prosecuted for the offences punishable under Ss. 302 and 201 of IPC who are enlarged on bail by imposing suitable conditions.

(2.) After the charge sheet was submitted, the learned Magistrate committed the case to the Session Court. The learned Session Judge by order dtd. 9/2/2023 after perusing the final report, posted the matter for framing of charges by stating that there are sufficient material to frame charge, however, directed the petitioners to file necessary application to enlarge them on bail since they have not obtained committal bail. Taking exception of the same, this petition is filed.

(3.) Heard learned counsel for the petitioners and learned HCGP for the State.