MOHAN KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking bail to the petitioners in Crime No.73/2022 of Tiptur Rural Police Station, registered for the offence punishable under Ss. , 302, 307, 324, 447, 448, 143, 147, 148 and 149 of IPC .

(2.) Charge sheet is filed against accused Nos.1 to 14. Petitioners are arraigned as accused Nos.1 and 2 respectively.

(3.) Heard the submission of the learned counsel for petitioners and learned High Court Government Pleader and perused the material available on record.