GANGADHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Learned counsel Sri. K.M.Mahesh Kumar for petitioner and Sri. K.Nageshwarappa, learned HCGP for respondent is present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioner-accused No.4 seeks grant of bail in SC No. 1522/2017 (Crime No.218/2017) of respondent- Chandra Layout Police for the offences punishable under Sections 143 , 144 , 147 , 148 , 120-B , 114 , 302 read with 149 of IPC .