KUMAR SHIVARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned High Court Government pleader for respondent - State.

(2.) The petitioner has filed this petition under Sec. 439 of Cr.P.C. to grant bail in Crime No.174/2023 of Jewargi police station, Kalaburagi District for the offences punishable under Ss. 143, 147, 148, 323, 324, 354, 307, 502 and 506 read with Sec. 149 of IPC.

(3.) For the sake of convenience, the parties are referred to as per their ranking before the Trial Court. Petitioner is accused No.3 and respondent is the complainant - State.