K.M. ABDUL NASEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused No. 8 under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 143, 147, 148, 324, 307 read with Section 149 of IPC and Sections 3 and 27 of the Indian Arms Act, 1959, registered in respondent -Virajpet Town Police Station in Cr. No. 003/2014.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused No. 8 and also the learned HCGP for the respondent -State.

(3.) AS against this, the learned HCGP, during the course of his arguments submitted that the Prosecution materials and the statement of the witnesses recorded by the Investigating Officer during the course of Investigation go to show the involvement of the petitioner in commission of the alleged offence. Hence, he prayed that the petitioner is not entitled to be granted with bail.