MAHADEVA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) PRESENT petition is filed under Section 439 of Cr.P.C. seeking regular bail by accused No.3 -Mahadeva and a case came to be registered against five persons in Crime No.252/2013 on the file of K.R.Pet Police Station for the offences punishable under Sections 143, 147, 148, 302 IPC read with Section 149 of IPC.

(2.) THE present petitioner is in judicial custody. Bail application filed by him before the jurisdictional Sessions Court at Srirangapatna, has been rejected by a considered order dated 02.06.2014 in Crl. Misc. No.5248/2014. Hence present petition is filed under Section 439 Cr.P.C.

(3.) PERUSED the petition papers.