K.VIJAYKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C., praying to enlarge the petitioner/accused No.4 on bail in Crime No.24/2021 of Shivamogga Rural Police Station, Shivamogga District, pending on the file of the Court of JMFC, III Court, Shivamogga, in C.C. No.870/2021.

(2.) Crime No.24/2021 of Shivamogga Rural Police Station was registered on a complaint lodged by the Police Sub-Inspector of the said Police Station for offence punishable under Ss. 286 and 304 of IPC, Sec. 9B of the Explosives Act, 1884 and Sec. 5 of the Explosive Substances Act, 1908 against 3 persons. On completion of the investigation, charge-sheet has been field for offence punishable under Ss. 286, 304, 201 of IPC, Sec. 9B of the Explosives Act, 1884 and Ss. 3(a)(b) and 5 of the Explosive Substances Act, 1908.

(3.) Heard the learned counsel for petitioner and the learned SPP-II for respondent/State and perused the material on record.