RAMESHA L.R. 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.) Petitioner/accused No.5 has preferred this petition under Sec. 439 of Cr.P.C. praying to enlarge him on bail in Crime No.141/2022 of Melukote Police Station, charge sheeted for offences punishable under Ss. 143, 302, 201 r/w 149 of IPC .

(3.) It is alleged that on account of previous enmity, all the accused with a common object to commit the murder of one Dhananjay took him behind one Sarovara Hotel, Melukote, Hubbli and assaulted him indiscriminately with the weapons they were carrying and committed his murder.