MUNISWAMY NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Gopala Krishna B.N., learned counsel for petitioner and learned HCGP for the respondent.

(2.) This petition is filed under Sec. 439 Cr.P.C. with the following prayer: -Wherefore, it is prayed that this Hon'ble Court may be pleased to grant bail to the petitioner (accused No.2) in Crime No.400/2022 against the petitioner and another accused for the offences punishable under Sec. 285, 286, 337, 427 of IPC, under Sec. 9(b)(1)(b) of Explosive Act and under Ss. 3, 4, 5 and 6 of Explosive Substance Act registered in respondent Police i.e., Tavarekere Police and pending on the file of the Hon'ble 2nd Additional Civil Judge and JMFC at Magadi, pending disposal of the above case, in the interest of justice and equity.-

(3.) The brief facts of the case are as under: Upon the complaint lodged by one Shivaraja S/o Revanna, a Government official working in the Electricity Department, Tavarakere Police registered a case in Crime No.400/2022 on 24/12/2022 for the offences punishable under Ss. 285, 286, 337, 427 of IPC, under Sec. 9B(1)(b) of Explosive Act, 1884 and under Ss. 3, 4, 5, 6 of Explosive Substances Act, 1908.