EZAZ PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Section 439 of Cr.P.C. is filed by accused No.1, seeking to enlarge him on bail in connection with Crime No.181/2019 of Byatarayanapura Police Station, now pending on the file of LV Additional City Civil and Sessions Judge, Bengaluru City [CCH-56].

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent/State.

(3.) The petitioner is accused No.1. On the complaint lodged by one Sri. Samiulla, the aforesaid crime was registered against accused Nos.1 and 2 for the offence punishable under Sections 341 , 307 r/w. 34 of IPC . Charge- sheet was filed against accused Nos.1 to 3 for the offence punishable under Sections 341 , 302 r/w. 34 of IPC .