VINAY ALIAS VINI Vs. STATE

JUDGEMENT

(1.) IN this petition filed under Section 439, Cr.P.C, the petitioner herein who has been arraigned as accused No.9 in S.C. No.36/11 on the file of the Fast Track Court-I, Tumkur, registered for the offences punishable under Sections 143, 147, 148, 302, 120(B), 109 read with Section 149 of IPC has sought for an order to enlarge him on bail.

(2.) THE case of the prosecution in brief, is that:

(3.) I have heard the learned counsel appearing on both sides and perused the records made available.