PRASHANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Talha Ismail Bengre, learned counsel for the petitioner and Sri. Vishwamurthy S., learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) Present petition is filed under Sec. 439 of Cr.P.C. with the following prayer:

(3.) The petitioner is accused No.5, who has faced the trial for the offence punishable under Sec. 302 read with Sec. 201 of IPC in respect of Cr.No.133/2019 dtd. 30/11/2019. It is submitted at the Bar that the trial is almost complete and the case is now posted for arguments and the trial is held up for want of FSL report.