ZAID KHAN Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent- State and perused the charge sheet materials.

(2.) Petitioner is arraigned as accused No.3 in the charge sheet filed by the respondent-Police in connection with a case registered in Crime No.277/2022 at Kadugondanahalli Police Station.

(3.) Charge sheet is filed against accused Nos.1 to 7 for offences punishable under Ss. 323 , 302 read with 34 of IPC .