AIROnline 2019 Kar 258

Karnataka High Court

Hon'ble Judge(s): B. A. Patil , J

Criminal P.C. (2 of 1974) , S.439— Penal Code (45 of 1860) , S.302— Bail - Offence of murder - Allegations that accused persons took deceased and pushed him to wall, result of same he sustained injury to scalp - Presence of eyewitnesses to incident in question and medical evidence supporting prosecution case - CCTV footage showing overt act of accused persons - Bail cannot be granted. (Para 7)