GIRISHA Vs. STATE BY VIJAYANAGAR POLICE STATION

JUDGEMENT

(1.) THIS is the petition filed by the petitioner - accused No. 2 under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 120(B) and 397 of IPC registered by the respondent - police in Crime No. 173/2013.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner - accused No. 2 and also learned High Court Government Pleader for the respondent - State.

(3.) AS against this, learned Government Pleader during the course of his argument submitted that petitioner also involved in the commission of the alleged offences and the materials goes to show that petitioner along with other accused persons was also present on the date of the incident and by assaulting the complainant the petitioner as well as accused persons took away the vehicle belonging to the complainant.. Hence, he submitted that petitioner is not entitled to be granted with bail.