MAHESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/accused No.2 in S.C.No.141/2022 on the file of the Court of III Additional District and Sessions Judge, Mysuru has preferred this petition to enlarge him on bail.

(2.) Heard the arguments of the learned counsel for petitioner and learned Additional SPP for the State.

(3.) FIR in Crime No.147/2021 of Saraswathipuram Police Station, Mysuru City was registered on 12/12/2021 against accused Nos.1 and 2 for the offence punishable under Sec. 302 r/w 34 of IPC, on a complaint lodged by one Nagaraj s/o late Billishetty.