AMIT DIGVEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused Nos.5, 7 and 17 in Special.C.C.No.872/2018 pending before the Court of Principal City Civil & Sessions Judge, Bengaluru arising out of Crime No.221/2017 registered by Rajarajeshwari Nagar Police Station, Bengaluru City for the offences punishable under Ss. 302, 120B, 118, 203 and 35 IPC, Ss. 25(1) and 27(1) of the Indian Arms Act, 1959 and Ss. 3(1)(i), 3(2), 3(3) and 3(4) of the Karnataka Control of Organized Crimes Act, 2000 (for short 'COCA Act') are before this Court under Sec. 439 of Cr.P.C. seeking regular bail.

(2.) Heard the learned counsel for the parties.

(3.) Facts leading to filing of these petitions as revealed from the records are as follows: Based on the complaint filed by CW.1, the Station House Officer of Rajarajeshwari Nagar Police Station, Bengaluru had registered FIR in Crime No.221/2017 against unknown persons for the offences punishable under Sec. 302 of IPC and Sec. 25 of the Arms Act.