SYED AZHARUDDIN Vs. STATE

JUDGEMENT

(1.) The present petition is filed by petitioner- accused No.7 under Section 438 of Cr.P.C to release him on bail in the event of his arrest in Crime No.214/2019 of Kalasipalya police station (C.C.No.7174/2020) pending on the file of VIII ACMM Court, Bengaluru, for the offences punishable under Sections 120B , 341 , 326 , 307 , 149 of IPC.

(2.) I have heard the learned counsel Sri.Mohammed Tahir for petitioner-accused No.7 virtually and Sri.V.S.Hegde, learned SPP -II for the respondent- State.

(3.) The brief facts of the case of the prosecution are that: