SYED SADDAM @ MOULI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused No.1 under Section 439 of Cr.P.C. seeking his release on bail of the alleged offences punishable under Section 302 , 201 of IPC, registered in respondent police station Crime No.178/2016. After conducting investigation charge-sheet came to be filed for the offences punishable under

(2.) One Narasimhamurthy is the complainant wherein it is alleged that the deceased was murdered by some person as informed and later it came to be noticed that this accused along with other accused persons committed the murder of the decease.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.1 and also the learned High Court Government Pleader appearing for the respondent-State.