MUKTHIYAR AHAMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the fifth successive petition of the petitioner seeking bail in Crime No.3/2016 of Kengeri Police Station which is now pending in C.C.No.10185/2016 on the file of 69th Addl. City Civil and Sessions Judge, Bengaluru.

(2.) The petitioner was accused No.1 in the said case. Petitioner and two others were charge-sheeted in the said case for the offences punishable under Sections 120B , 302 , 201 read with Section 34 of IPC.

(3.) The case of the prosecution in brief is as follows: