K. PRABHU 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.) The petitioner, whose bail petition has been rejected by the learned Sessions Judge, is before this Court praying to enlarge him on bail in S.C.No.423/2017 pending on the file of the Court of XXVI Additional City Civil and Sessions Judge, Bengaluru arising out of Crime No.735/2015 of Ashok Nagar Police Station.

(3.) Charge sheet is filed for offences punishable under Ss. 109, 115, 120, 143, 147, 148, 307 r/w 149 of IPC .