SABBIR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 439 of Cr, P.C. by the Advocate for the petitioner praying to enlarge the petitioners on bail in Crime No.74/2012, registered by Manvi Police, Raichur Dist., for the offences punishable under Sections 143, 147, 148. 149, 307, 323, 324, 302 of Indian Penal Code.

(2.) I have heard the learned Counsel for the petitioners as well as learned High Court Government Pleader for respondent -State. I have perused the FIR found in the records.

(3.) LEARNED Counsel for petitioners has produced the copy of the charge sheet.