AMEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This bail petition is filed by the petitioner/ accused No.2 under Section 439 of Cr.P.C. of Manvi Police Station Crime No.284/2018 registered for the offence punishable under Section 302 R/w Section 34 of IPC. The FIR has been registered by the police based on the complaint filed by the complainant. The petitioner is in judicial custody from the date of his arrest and hence sought for grant of regular bail by urging various grounds.

(2.) Brief facts of the prosecution case are as under:

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