MARIMUTTHU Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Petitioner has preferred this petition under Sec. 439 of Cr.P.C. praying to enlarge him on bail in S.C. No.65/2018 pending before the III Additional District and Sessions Judge, Ramanagara.

(3.) Charge sheet is filed against the petitioner for an offence punishable under Sec. 304 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short) in connection with Crime No.153/2018 of Bidadi Police Station.