ANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner-accused under Section 439 of Cr.P.C. in S.C.No.7/2019 arose in Hangal P.S. Crime No.224/2018 for the of fences punishable under Sections 302 and 201 r/w Section 34 of IPC. Since from the date of his arrest, the petitioner is in judicial custody and almost one year. Therefore, learned counsel for the petitioner is praying for enlargement of the petitioner on regular bail among the grounds urged therein.

(2.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent - State.

(3.) Factual matrix of the petition are as under: