S. MANJUNATHA 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.) This petition is filed under Sec. 439 of Cr.P.C., praying to enlarge the petitioner/accused No.1 on bail, in Crime No.283/2022 of HSR Layout Police Station.

(3.) Charge sheet is filed against accused Nos.1 to 4 for offences punishable under Ss. 302, 212, read with 35 of IPC and Sec. 25(1B)(b) of Arms Act, 1959.