TANAJI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Sanjay A. Patil, learned counsel for the petitioner and Sri Gururaj V. Hasilkar, learned High Court Government Pleader.

(2.) The present petition is filed under Sec. 438 of Cr.P.C., with the following prayer:

(3.) The accused has been chargesheeted for the offences punishable under Ss. 143, 147, 148 , 323, 324, 504, 506, 302 r/w Sec. 149 of IPC and Sec. 27 of the Indian Arms Act, 1959.