MUBARAK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner accused No.2 in S.C.No.1154/2016 pending before the Court of LXV Additional City Civil and Session Judge, Bengaluru is before this court seeking regular bail.

(2.) The petitioner, arrayed as accused No.2 in S.C.No.1154/2016 pending before the Court of LXV Additional City Civil and Session Judge, Bengaluru, which arises from Crime No.121/2016 registered by Banashankari Police Station, Bengaluru city, for the offences punishable under Ss. 143 , 144, 145, 302, 149, 147, 307 of Indian Penal Code (hereinafter for short referred to as ' IPC ') is before this Court under Sec. 439 of Cr.P.C. seeking regular bail.

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