JAGADEESH Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Petitioner is the sole accused in Crime No.101/2022 of Dandina Shivara Police Station, Tumkuru. Investigation is completed and charge-sheet has been filed against the petitioner for an offence punishable under Sec. 302 of IPC.

(3.) The petition is filed under Sec. 439 of Cr.P.C. praying to enlarge the petitioner on bail.