ABHISHEK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent - State and perused the records.

(2.) The petitioner is arranged as Accused No.3 in the charge sheet filed by the respondent - police in CC No.29098/2019 (Crime No.326/2019 of Kamakshipalya Police Station, Bengaluru) pending on the file of the V Addl. CMM Court, Bengaluru for the offence punishable under sections 143 , 147 , 341 , 302 , 120-B read with Section 149 of IPC.

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