AZGHAR SHAREEF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused No. 1 under Section 439 of Cr.P.C. seeking his release on bail for the alleged offences punishable under Sections 143, 498 -A, 304 -B read with Section 149 of IPC and also under Sections 3 & 4 of D.P. Act registered by the respondent - Police Station in Crime No. 208/2013 and after investigation alleged offence under Section 302 of IPC is also inserted in the case.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused No. 1 and also the learned High Court Government Pleader for the respondent - State.

(3.) AS against this, learned High Court Government Pleader for the respondent during the course of his arguments made the submission that there is a prima -facie material placed by the prosecution, earlier bail application has been rejected by this Court holding that there is a prima -facie material and there are no changed circumstances in the case to allow the petition and to release accused No. 1 on bail.