MUNISWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is an accused in Crime No. 198/84 of H.A.L. Police Station for an offence punishable under Section 302 I.P.C.

(2.) According to the prosecution, the petitioner on 24-10-1984 at about 8.30 p.m. caused the death of the deceased Gullaiah by stabbing him with a knife. His appli-cation for bail was rejected by the Learned Metropolitan Magistrate, V Court, Bangalore. Hence, he has filed this application in this Court under Sections 439 and 167 Cr.P.C. for his release on bail.

(3.) Heard Sri C.H. Hanumantharaya Learned Counsel for the petitioner and the State Public Prosecutor for the State.