NANJAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioner/accused under Section 439 of Cr.P.C. praying to release him on bail in Crime No. 258/2014 registered in respondent police station for offence punishable under Sec. 370, 323 of IPC and 16, 17, 18 of Bonded Labor System (Abolition) Act 1976.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused and also Learned High Court Government Pleader for respondent -State.

(3.) AS against this, learned High Court Government Pleader during the course of his arguments submitted that looking to the statement of the witnesses recorded by the investigating Officer during the course of investigation they prima facie go to show the involvement of the present petitioner in the commission of the alleged offence. Hence he made the submission that the matter is still under investigation and Investigation Officer has to collect some more material and he has to submit his final report in the case. Hence he submitted that at this stage the petitioner is not entitled for grant of bail.