NAGENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 438 of Cr.P.C. is filed by the petitioner - accused No.1 to enlarge him on bail in Crime No.105/2023, registered by the Humanabad Police Station, for the offence punishable under Sec. 224 read with Sec. 34 of IPC, pending on the file of Prl. Civil Judge and JMFC, Humanabad.

(2.) The case of the prosecution is that, the petitioner - accused No.1 herein was taken into police custody for interrogation in Crime No.101/2023 and he escaped from the police custody.

(3.) Heard the learned counsel for the petitioner - accused No.1 herein and the learned High Court Government Pleader for the respondent - State for the respondent - State.