PRADOSH S. RAO Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner / accused No.14 in Crime No.250 of 2024 registered for offences punishable under Ss. 302 and 201 of the IPC is knocking at the doors of this Court calling in question an order dtd. 27/8/2024 passed by the XXIV Additional Chief Judicial Magistrate, Bengaluru, directing transfer of the petitioner, an under-trial prisoner, from Bangalore Central Prison to Belagavi.

(2.) Heard Sri B.J. Hitesh Gowda, learned counsel appearing for the petitioner and Sri B.A. Belliappa learned State Public Prosecutor appearing for the respondents.

(3.) The facts, in brief, germane are as follows:-