DARSHAN H. K. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. by the petitioner/accused No.5 seeking regular bail in Crime No.67/2023 of Magadi Road Police Station, Bengaluru for the offences punishable under Ss. 307 , 323 , 324 , 504 , 506 r/w 149 of IPC .

(2.) Heard Sri P.C.Narasimhaiah, learned counsel for the petitioner and learned HCGP and perused the records.

(3.) It is the contention of the learned counsel for the petitioner that the incident took place in the midnight in connection with Annamma procession that to in a bar. The petitioner is named as accused No.5 and the overt-act alleged against the petitioner is only his presence and he is not acted anything which affect physically on the complainant. He is ready to abide by any conditions to be imposed by this Court for his release on regular bail.