BHARATHA C.P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner/accused No.1 is seeking to enlarge him on bail in S.C.No.71/2023, pending on the file of III Additional District and Sessions Judge, Ramanagara.

(2.) Heard the learned Senior counsel Sri Sandesh J. Chouta for Sri Raghavendra appearing for petitioner and Sri Rangaswamy R., learned High Court Government Pleader appearing for the State. Perused the material on record.

(3.) Crime No.103/2023 was registered at Ramanagara Police Station for the offence punishable under Sec. 143, 120B, 341, 307, 302, 114 r/w 149 of IPC against accused Nos.1 to 6 and four others, on a complaint lodged by one Nagaraju S/o late Byaraiah, father of deceased Ashwath.