AKASH MANN T @ AKASH S/O TRIMOORTHI Vs. STATE OF KARNATAKA BY MAHALAKSHMIPURAM POLICE STATION BENGALURU

JUDGEMENT

(1.) Criminal Petition No.2378/2019 has been filed by petitioner/accused challenging the rejection of the application filed under Section 167(2) of Cr.P.C by the VII Additional Chief Metropolitan Magistrate, Bangalore City and Criminal Petition No.1957/2019 has been filed by petitioner/accused under Section 439 of Cr.P.C. seeking his release on bail in Crime No.368/2018 of Mahalakshmipuram Police Station for the offences punishable under Sections 302 and 307 of IPC.

(2.) I have heard the learned senior counsel Sri Hashmath Pasha for the petitioner and Smt. Namitha Mahesh B.G., the learned High Court Government Pleader for respondent-State in both cases.

(3.) The gist of the complaint is that: