IMRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C by accused No.1 to enlarge him on bail in Crime No.161/2021 registered at Savanoor police station, Haveri District.

(2.) Charge sheet is filed against accused Nos.1 to 5 for offences punishable under Ss. 143 , 147 , 148 , 120(B) , 302 , 201 r/w Sec. 149 of IPC.

(3.) Heard the learned Senior counsel Sri. Ravi B. Naik for petitioner and the learned High Court Government Pleader for respondent/ State and perused the material on record.