DUSHYANTH M. Vs. STATE

JUDGEMENT

(1.) The petitioner Dushyanth M. is arraigned as Accused No.13 in C.C.No.7974/2020 arising out of Cr.No.54/2020 for the offences punishable under Sections 143 , 144 , 147 , 148 , 120B , 109 , 201 , 304 , 302 , 35 read with Section 149 of the IPC, besides Section 25(1B)(B) and Section 27 of the Arms Act, 1959. The accused is in judicial custody since the date of his arrest. Therefore, the counsel is praying to enlarge him on regular bail for the grounds urged therein.

(2.) Heard the learned counsel for the petitioner / Accused No.13 and so also the learned HCGP for the State.

(3.) It is contended by the learned counsel for the petitioner during the course of his argument that the petitioner arraigned as Accused No.13, is by avocation a driver of the vehicle bearing No.KA-05/MX-9703. Merely because he is by avocation a driver and had carried other accused to the scene of crime alleged, he has been implicated in this case. However, there is no direct overt act attributed against the accused for commission of an offence.