FEROZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. by accused No.1 seeking to enlarge him on bail in Crime No.89/2019 of Bidar Town Police Station, registered for offence punishable under Ss. 114, 143, 147, 148 and 302 read with Sec. 149 of IPC.

(2.) FIR came to be registered for the offence punishable under Ss. 302 and 109 read with Sec. 34 of IPC, on the basis of a complaint lodged by the brother of deceased against accused Nos.1 to 5. On completion of investigation, charge-sheet has been filed against accused Nos.1 to 4 and one more accused by name Md. Faizuddin @ Faizal as accused No.5 for the offence punishable under Ss. 114, 143, 147, 148 and 302 read with Sec. 149 of IPC.

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