JUDGEMENT
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(1.)This petition is filed by the petitioner/accused No.1 under Sec. 439 of Cr.P.C seeking regular bail in Crime
No.45/2022 registered by the Turuvekere police station for
the offences punishable under Ss. 201, 304, 302 read
with Sec. 34 of I.P.C.
(2.)Heard the arguments advanced by the learned counsel for petitioner and learned HCGP for respondent-
State and perused the records.
(3.)The records disclose that initially the complaint was lodged and registered for the offences punishable
under Ss. 302 and 201 read with Sec. 34 of IPC.
However, subsequently, charge sheet was submitted under
Ss. 304 and 201 read with Sec. 34 of IPC. The
petitioner is arrayed as accused No.1 and he is in custody
since 4/3/2022. His bail petition came to be rejected by
the learned Sessions Judge.
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