C.BHARATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petitioner is arrayed as accused No.4 in the charge sheet filed by Channammanakere Achu Kattu Police in connection with Crime No.252/2019. The charge sheet is filed against A1 to A4 for the offences punishable under Sections 143 , 144 , 147 , 149 , 302 , 120-B of IPC.

(2.) The petitioner has filed this petition under Section 439 of Cr.P.C. seeking regular bail.

(3.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.