SHISHIR D Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader takes notice for the respondent-State.

(2.) This successive bail petition is filed by the petitioner- accused No.5 under Sec. 439 of Cr.P.C. seeking grant of regular bail in Crime No.74/2020 registered by Sullia Police Station, Dakshina Kannada District, for the offences punishable under Ss. 448, 324, 302 read with 34 of IPC and Ss. 3 and 25 of the Indian Arms Act, 1959.

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