SRINIVASA T. V. Vs. STATE

JUDGEMENT

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

(2.) This petition is filed under Sec. 439 of Cr.P.C. by the sole accused in Crime No.546/2022 of Kolar Rural Police Station to enlarge him on bail.

(3.) Charge sheet is filed against the petitioner for the offence punishable under Ss. 302 and 201 of the Indian Penal Code, 1860.