ABDUL HAFEEZ Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) FIR in Crime No.84/2020 of Ullal Police Station is registered on a complaint lodged by one Mohammad Musthafa S/o. Moidin against two named accused and others for the offence punishable under Ss. 504, 323, 324, 307, 506 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).

(3.) Charge sheet is filed against accused Nos.1 to 8 for the offence punishable under Ss. 143, 147, 148, 504, 323 , 326, 307, 506, 102(B) read with Sec. 149 of IPC and Sec. 128(A) read with Sec. 177 of Motor Vehicles Act. Petitioner is arraigned as accused No.2. He was arrested on 23/6/2020.