LAWS(KAR)-2024-6-167

ARFAZ Vs. STATE OF KARNATAKA

Decided On June 04, 2024
Arfaz Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) The petitioner is before this Court seeking the following prayers:

(2.) Heard Sri. Dinesh Kumar Rao K., learned counsel appearing for the petitioner andSri. B.N Jagadeesh, learned Addl.S.P.P., appearing for respondent No.1 and have perused the material on record.

(3.) The petitioner along with other accused totally six in number gets embroiled in a crime in Crime No.101/2015 for offences punishable under Ss. 143, 504, 323, 506, 395 read with Sec. 149 of the IPC and Sec. 2(A) of the Karnataka Prevention of Destruction and Loss of Property Act, 1981.