MOKSHITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/accused Nos.4 to 6 under Section 439 of Cr.P.C. to release them on regular bail in Crime No.78/2020 (Spl.C.No.157/2020) of Bajpe Police Station, Mangaluru for the offences punishable under Sections 143 , 147 , 148 , 323 , 324 , 504 , 506 , 341 , 307 , 302 read with Section 149 of IPC and under Section 3(2)(v) of SC/ST (Prevention of Atrocities) Act, 1989.

(2.) I have heard Sri. Dinesh Kumar K. Rao, learned counsel for petitioners/accused Nos.4 to 6 virtually and Sri Mahesh Shetty, learned HCGP for respondent No.1 - State.

(3.) Though the complainant has been notified and notice has been served but he is not represented.