GOPI M. Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Petitioner is arraigned as accused No.2 in Crime No.5/2023 of Bandepalya Police Station. This petition is filed under Sec. 439 of Cr.P.C. to enlarge the petitioner on bail.

(3.) The aforementioned case was registered on a complaint lodged by one Mohammed Touheed against accused Nos.1 to 6 for offences punishable under Ss. 364A, 324, 342, 506 r/w 34 of IPC . On completion of investigation, charge sheet is filed.