SHARATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.10 in S.C.NO.77/2022 pending before the Court of III Additional District and Sessions Judge, Kolar (Sitting at K.G.F) arising out of crime No.90/2021 registered by the Robertsonpet Police Station, Kolar District for the offences punishable under Ss. 143, 144, 147, 148, 341, 302 and 149 of IPC, is before this Court seeking regular bail.

(2.) Heard learned counsel for the parties.

(3.) On the basis of the statement of one Saravanand recorded by the Medical Officer at SNR District Hospital, Kolar, Robertsonpet Police, have registered FIR in Crime No.90/2021 as against 9 named accused persons and others. Petitioner's name was not found in the FIR.