LAWS(KAR)-2023-6-181

VEERENDAR SINGH Vs. STATE

Decided On June 26, 2023
Veerendar Singh Appellant
V/S
STATE Respondents

JUDGEMENT

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

(2.) Charge sheet is filed against accused Nos.1 to 8 for the offence punishable under Ss. 307, 395, 397 of IPC and Ss. 25(1A) and 25(1BA) of Arms Act, 1959.

(3.) Petitioner is arraigned as accused No.7. He is arrested on 22/11/2022. His petition for bail has been rejected by the learned Sessions Judge in Crl.Misc.No.149/2023 vide order dtd. 6/4/2023. Hence, he is before this Court under Sec. 439 of Cr.P.C. praying to enlarge him on bail.