RAGHAVENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is taken out of turn on the submission made by the learned counsel for the petitioner that the marriage of sister of the accused/petitioner is fixed on 25th and 26th of April- 2019 and as such it is taken out of turn.

(2.) This petition has been filed by the petitioner/accused No.1 under Section 439 of Criminal Procedure Code praying to release him on bail in S.C. No.293/2018 pending on the file of LXI Additional City Civil and Sessions Judge, Bengaluru in Crime No.53/2016 of Rajarajeswhari Nagar Police Station for the offences punishable under Sections 307, 323, 341 and 504 read with 34 of Indian Penal Code.

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