HARISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Both these petitions filed under Sec. 439 of Cr.P.C. arise out of Crime No.20/2023 of Kollegala Rural Police Station registered for offences punishable under Ss. 302 and 201 of IPC.

(2.) Petitioner in Criminal Petition No.4001/2023 is accused No.1 and petitioners in criminal petition No.4100/2023 are accused Nos.5 and 6 respectively.

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