JAVED BASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Section 439 Cr.P.C. seeking his release on bail in Crime No.202/2017, now pending in C.C.No.21495/2017 for the offences punishable under Sections 302, 201, 204 r/w Section 34 of IPC.

(2.) In order to avoid wastage of judicial time, the facts of the case is culled out from the order passed by the Principal City Civil and Sessions Judge, Bengaluru:

(3.) Learned counsel for the petitioner would submit that the name of the petitioner did not figure in the FIR. Kalpana - accused No.1 said to have admitted her guilt before the complainant.