IRSHAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, arrayed as accused No.1 in Crime No.74/2018 of Hubli Town Police Station has filed this Petition under Section 439 of Cr.P.C. seeking to enlarge him on bail.

(2.) I have heard the learned Senior Counsel Sri.Ravi B.Naik appearing for petitioner and the learned HCGP for respondent State.

(3.) On the basis of a complaint lodged by one Mahammedjuned Mujavar, the aforementioned case was registered against Moseen, Aqeel and another for the offences punishable under Sections 307, 324, 302 R/w. Section 34 ofiPC. On completion ofinvestigation, charge sheet has been filed for the offences under Sections 302, 114 R/w. Section 34 ofiPC against four accused persons, arraying the petitioner as accused No.1.