AJMAL PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.3 in S.C.No.288/2022 pending before the Court of III Additional District and Sessions Judge, Mysuru arising out of Crime No.178/2021 registered by Udayagiri Police Station, Mysuru, for offences punishable under Ss. 143, 144, 147, 148, 341, 342, 323, 324, 364, 307, 302, 506 read with 149 of IPC, is before this Court under Sec. 439 of Cr.P.C.

(2.) Heard the learned counsel for the parties.

(3.) On the complaint of one Mahammed Surmain Sunain dtd. 15/8/2021, F.I.R. in Crime No.178/2021 was registered by Udayagiri Police, Mysuru initially for offences punishable under Ss. 364, 307, 302 and 34 of IPC against Kadeer Pasha and three others. Petitioner was arraigned as accused No.3 in the F.I.R. During the course of investigation, petitioner was arrested on 16/8/2021. Investigation in the case is completed and charge sheet has been filed. His bail application before the trial Court in S.C.No.288/2022 was rejected on 5/11/2022. Under these circumstances, petitioner is before this Court.