SYED KHAZIM RAJA 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 S.C.No.2070/2022 pending on the file of the XIII Additional City Civil and Sessions Judge, Mayo Hall Unit, Bengaluru, arising out of Crime No.217/2022 of Ashoknagar Police Station.

(2.) Petitioner is the sole accused. Charge sheet has been filed against him for an offence punishable under Sec. 302 of IPC. It is the case of prosecution that on 29/7/2022 at about 10.45 p.m., the petitioner picked up quarrel with the deceased namely Syed Irfan and stabbed him with a knife and committed his murder.

(3.) The learned counsel for the petitioner submits that the eyewitnesses i.e., CWs.2 to 4 have turned hostile and therefore, further detention of the accused is unwarranted and he may be enlarged on bail.