MR NEELAGAR MADAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.5 under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 302 and 201 of IPC registered in respondent - police station

(2.) Firstly as per the complaint averments, FIR came to be registered against accused Nos.1 to 3 viz., Pavithra, Saraswathi and Lingaraju. During the investigation, the present petitioner has also been arrayed as accused No.5 in the case.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.5 and also the learned High Court Government Pleader for the respondent - State.