PRAJWAL SINGH M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and learned High Court Government Pleader for respondent/State and perused the materials on record.

(2.) The petitioners have been arrested in connection with Crime No.125/2023 of Kamakshipalya Police Station, registered for offences punishable under Ss. 143, 147, 341, 323, 327 read with 149 of IPC .

(3.) This petition is filed under Sec. 439 of Cr.P.C. to enlarge the petitioners on bail.