SEENA @ BENGALURU SEENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Section 439 Cr.P.C. seeking his release on bail in Crime No.82/2017 for the offences punishable under Sections 450, 302, 120(B) r/w. 34 of IPC registered by the respondent - police.

(2.) In order to avoid wastage of time, the substance of the complaint is culled out from the order passed by the V Additional District and Sessions Judge, Mysuru, which reads as under:

(3.) Heard the learned Counsel for the petitioner and the learned High Court Government Pleader for the respondent - State.