SOHAIL Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent/State and perused the material on record.

(2.) Nelogi Police, Kalaburagi District, have filed charge-sheet in Crime No.18/2020, against accused Nos.1 to 21 for offences punishable under Sections 120-B, 109, 395, 364, 302, 201, 303, 465 and 473 of IPC. Petitioner is arraigned as accused No.5.

(3.) This petition is preferred under Section 439 of Cr.P.C., praying to enlarge the petitioner on bail.