NAGARAJ Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Code of Criminal Procedure (hereinafter referred to as ' Cr.P.C .' for short) seeking to enlarge the petitioners on bail in Crime No.60/2022 of Farhatabad Police Station registered for the offence punishable under Sec. 195A of Indian Penal Code (hereinafter referred to as ' IPC ' for short).

(2.) The complainant has filed complaint against the petitioners in Farhataad Police Station in Crime No.31/2022 for the offences punishable under Ss. 341, 354, 504 , 506, 307 r/w Sec. 34 of IPC, the petitioners have threatened the complainant with dire consequences of life if anybody gives evidence against them before the Court. Hence, complaint came to be filed. Their bail application is rejected. Hence, this petition.

(3.) Heard Sri.M.M.Allur, learned counsel for the petitioners and Sri.Veeranagouda Malipatil, learned High Court Government Pleader for the respondent-State.