MUTHURAYAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition under Sec. 439 of Cr.P.C., is filed by the petitioner accused No.1 to enlarge him on bail in Crime No.530/2022, registered by the Kudur Police Station, Ramanagar District, for the offence under Sec. 337 of IPC and under Sec. 4(b) of the Explosive Substances Act, 1908.

(2.) Heard the learned counsel appearing for the petitioner-accused No.1 and learned High Court Government Pleader appearing for the State.

(3.) The FIR was lodged with the jurisdictional Police alleging that her husband sustained injuries, when he came in contact with the live explosives, which were kept in the land belonging to the injured. The Police, during the course of investigation arrested the petitioner-accused No.1 suspecting that he is involved in the said crime.