VIJAY @ VIJAYKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/ accused No.2 under section 439 of Cr.P.C., 1973 to release him on bail for the offences punishable under Sections 302, 203 r/w Section 34 of IPC in Crime No.264/2017 of Attibele Police Station.

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The brief facts of the case are that the brother of the deceased filed a complaint alleging that somebody informed him that his brother has been murdered by one Yeshwanth and Vijikumar near Thattanahalli. Immediately he rushed to the spot and there he found that his brother was lying in a pool of blood. Immediately he went and informed to the police station. On the basis of the information a case has been registered in the above same crime number.