SAGAR K. Vs. STATE

JUDGEMENT

(1.) The petitioner has filed this petition under Sec. 439 of Cr.PC for enlarging him on bail in Gowribidanur Police Station in Crime No. 171/2023 registered for the offences punishable under Sec. 302 read with Sec. 34 of the IPC, pending on the file of Prl. Civil Judge(Jr. Dn) and JMFC Court, Gowribidanur.

(2.) The brief factual matrix leading to the case are as under:

(3.) The complainant ascertained the names of the miscreants and lodged a complaint. On the basis of the complaint, crime came to be registered and petitioners was arrested and was remanded to the custody. He has approached the learned Sessions Judge and learned Sessions Judge has rejected the bail petition. Hence, the petitioner is before this Court.