VINAYAKA. K.A Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is moved on behalf of A2, against whom charge sheet is laid alleging commission of offences under Sections 302 r/w. 34 of IPC.

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

(3.) Learned HCGP has not filed statement of objections but has orally opposed the petition.