SUDHAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) This petition is preferred under Sec. 439 of Cr.P.C. praying to enlarge the petitioner on bail in S.C.No.348/2023 pending on the file of the Court of LXIII Additional City Civil and Sessions Judge, (CCH-64) Bengaluru City arising out of Crime No.209/2016 of Srirampura Police Station.

(3.) Petitioner is arraigned as accused No.2 in the charge sheet filed for offences punishable under Ss. 364, 302 r/w 34 of IPC .