HUSEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Additional State Public Prosecutor for respondent - State. Perused the record.

(2.) THE petitioner is accused No. 4 in C.C. No. 157/2014 on the file of J.M.F.C. I Court, Hubli, which is registered for the offences punishable under Sections 399, 400 and 402 of the Indian Penal Code, 1860 (hereinafter referred to as 'I.P.C.' for brevity).

(3.) THE learned Additional State Public Prosecutor submitted that no previous bad antecedents are reported against the petitioner and no criminal cases are pending against him.