SATISH G. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner who is accused No. 1 in Cr. No. 646/2013 of J.P. Nagar Police Station has filed this petition under Section 439 of Cr.P.C. praying for grant of bail.

(2.) IT is stated in the petition that the petitioner is innocent of the offences alleged against him. There is no prima facie case against the petitioner. The petitioner is ready to abide by all conditions that may be imposed by this court. Therefore, the petitioner has prayed for grant of bail.

(3.) AFTER investigation, charge sheet has been filed against the petitioner and accused No. 2 for the offence punishable under section 302 of IPC. Accused No. 2 is on bail.