VINODKUMAR Vs. STATE OF KARNATA

JUDGEMENT

(1.) This bail petition is filed by the petitioner/ accused No.2 under Section 439 of Cr.P.C. in connection with of Bidar New Town Police Station, registered for the offences punishable under Sections 302 and 201 r/w Section 34 of IPC. Since from the date of the arrest, petitioner is in judicial custody. Therefore, the learned counsel prays for enlarging the petitioner on bail among the grounds urged therein.

(2.) Heard the learned counsel appearing for the petitioner as well as learned High Court Government Pleader for the State and perused the records.

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