MANJESH L Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.3 is before this Court seeking grant of bail under Sec. 439 of Cr.P.C. in Crime No.108/2021 of Saraswathipuram Police Station, Mysuru, pending in SC No.277/2021 on the file of II Additional District and Sessions Judge, Mysuru, registered for the offences punishable under Ss. 302 , 201 and 120-B read with Sec. 34 of the Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant-Sri Ramesh.

(2.) Heard Sri Nishit Kumar Shetty, learned Counsel for the petitioner and Sri K.Rahul Rai, learned High Court Government Pleader for the respondent-State. Perused the materials placed on record.

(3.) Learned Counsel for the petitioner submitted that the petitioner is arrayed as accused No.3. He is innocent and has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He was apprehended on 1/9/2021 and since then he is in judicial custody.