SOMA @ SOMASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 439 of Cr.P.C seeking regular bail of Accused No.3/Petitioner in Crime No.288/2018 for the offences punishable under Sections 341, 364A, 397, 323, 354C, 509, 506 read with Section 34 of IPC and Section 67 of Information Technology Act, 2000.

(2.) The brief facts of the case:-

(3.) Learned counsel for the petitioner in her arguments would contend that this petitioner is Accused No.3. Accused Nos.2 and 4 were arrested and when they were interrogated, they disclosed the name of this petitioner. No recovery is made at the instance of this petitioner and he is innocent. The other accused persons have already been enlarged on bail. Petitioner/Accused No.3 was arrested on 02.03.2020 and he has been in judicial custody. The offences alleged against the petitioner are not punishable with death or life imprisonment.