SHAHABAZ Vs. STATE

JUDGEMENT

(1.) Learned HCGP is directed to take notice for the respondent-State.

(2.) This petition under Sec. 439 of Cr.P.C., is filed for grant of bail in S.C.No.156/2022, for the offence punishable under Ss. 302 , 120-B , r/w Sec. 34 of IPC, pending on the file of III Additional District and Sessions Judge, at Shivamogga.

(3.) Heard the learned Counsel for the petitioner and the learned High Court Government Pleader for the respondent- State.