SUDHAKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioner on bail in Crime No.65/2022 of Vidyaranyapuram Police Station, Mysuru City registered for the offence punishable under Sec. 302 IPC.

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

(3.) Petitioner is accused of committing the murder of one Nandan Kumar U.S. working as a supplier at one Navarang Bar and Restaurant, H.D.Kote/Mandavadi Main Road Mysuru City, by stabbing him with a knife on 20/7/2022 at about 7.00 - 7.50 p.m.