PRAVEEN K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Hashmath Pasha, learned Senior Counsel for Sri Syed Muzakkir Ahmed for petitioner and Sri Honnappa, learned High Court Government Pleader for the respondent - State. Perused the records.

(2.) The petitioner is arraigned as Accused No.1 in Crime No.120/2019 of Rajajinagar Police Station, Bengaluru City, for the offence punishable under Sections 302 and 201 of IPC [Now the Charge Sheet is filed].

(3.) Before adverting to the submissions made by the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - State, it is just and necessary to have the brief facts of the case on hand.