JAGADEESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.4249/2020 has been filed by the petitioner-accused No.2 and Crl.P.No.4383/2020 has been filed by the petitioner - accused No.1 for grant of regular bail in Crime No.160/2020 of Pandavapura Police Station for the offences punishable under Sections 143 , 341 , 307 , 114 and 149 of IPC (pending on the file of Civil Judge (Jr.Dn.) and JMFC Court, Pandavapura).

(2.) I have heard the learned counsel, Sri.Prakash M.H. virtually for the petitioners and the learned High Court Government Pleader, Sri. Divakar Maddur for the respondent - State.

(3.) The gist of the complaint is that: