AMRUTH @ SHIVASHARANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 439 of Cr.P.C. by the counsel for the petitioner praying to enlarge the petitioner on bail in Crime No.78/2011 registered by Almel Police Station, Sindagi Taluk, which is registered for the offences punishable under Sections 143, 147, 148, 302, 323, 506 read with Section 149 of Indian Penal Code.

(2.) I have heard the learned counsel for the petitioner as well as learned Additional State Public Prosecutor for respondent ­ State.

(3.) IT is the contention of the learned counsel for the petitioner that investigation is completed and the charge sheet has been filed. The complainant lodged the complaint based on the hearsay. There is a delay in lodging the complaint. This case is based on circumstantial evidence. In the FIR name of the eyewitnesses have not been mentioned. Petitioner is aged about 22 years and he is in custody for more than one year and all other accused in this case have already been released on bail.