HANMANTH APPAYYA NANDI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed seeking bail in Crime No.124/2012 of Kulgod Police Station, Gokak Taluka, registered on 28.7.2012, for the offences punishable under Sections 302, 307, 504 read with Section 34 of IPC.

(2.) AFTER investigation the police have filed the charge sheet against the three persons showing the petitioner as accused No.1

(3.) HEARD Sri Santosh Malagoudar, the learned counsel for the petitioner and Sri V.M.Banakar, the learned Addl. SPP for the respondent/State.