SHAMBULINGA @ SHAMBI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 seeking bail in Crime No.300/2016.

(2.) Investigation is completed and charge sheet is laid for the offences punishable under Sections 364A, 393, 376(2) and 302 read with Section 34 of IPC.

(3.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader.