MAHESH. K.V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner being the accused No.1 in Crime No.33/2020 registered by the Nandagudi Police, Hoskote, for the offences punishable under Sections 143 , 147 , 148 , 323 , 324 , 354(b) , 307 , 504 , 506 r/w Section 149 of Indian Penal Code, is knocking at the doors of this court seeking his enlargement on bail, his Criminal Miscellaneous No.6/2020 for the same relief having been negatived by the learned IX Addl. District & Session Judge, Bengaluru Rural District.

(2.) Learned HCGP on request having accepted notice for the respondent-State vehemently opposes the bail petition contending that nothing new has been brought about in this petition apart from the one that was already considered by the court below in the right perspective; he also submits that the offences are serious in nature and that if the petitioner is enlarged on bail, he is likely to threaten the witnesses and hamper the investigation; so contending, he seeks for dismissal of the petition.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this court admits the petitioner to regular bail for the following reasons: