SANTHOSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Uma Shankar M.N., learned counsel for the petitioner and Sri. Vinayaka.V.S ., learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) The present petition is filed under Ss. 143, 147, 148, 341, 302 R/w 149 of IPC of the Indian Penal Code , 1860 (hereinafter referred to as ' IPC ' for short) with the following prayer:

(3.) The brief facts of the case are as under: A case came to be registered against the petitioner in Cr.No.26/2022., on 6/4/2022 by Gulpet Police Station for the offences punishable under Ss. 143 , 147 , 148 , 341 , 302 read with Sec. 149 of Indian Penal Code (for short ' IPC ')