K. SOMASHEKAR Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under Section 439 of Cr.P.C., seeking regular bail in S.C.No.53/2018 arose in Crime No.10/2018 of Town Police Station, Yadgiri registered for the offences punishable under Sections 302 and 201 of IPC. Subsequent to investigation, the Investigating Officer has laid the charge sheet against the accused for the offences punishable under Sections 302, 201, 120(B) R/w Section 149 of IPC. The petitioner is in judicial custody from the date of his arrest and hence he sought for grant of regular bail among the grounds urged in the petition.

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

(3.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State and perused the record.