ASLAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner being the accused No.2 in S.C.No.1712/2019 arising from Crime No.245/2019 of Kadugondanahalli police station, Bangalore City for offences punishable under Ss. 120(B), 114, 452 & 307 r/w Sec. 34 of IPC, has presented this petition u/s 439 of Cr.P.C. 1973 seeking his enlargement on regular bail.

(2.) After service of notice, the respondent - State having entered appearance through its learned HCGP Sri. Thejesh.P, opposes the petition.

(3.) Having heard the learned counsel for the parties and having perused the Case Papers, this Court is of a considered opinion that this Petition needs to be rejected for the following reasons: