MAHAMMED ALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(2.) Petitioner who is accused No.1 in Crime No.56/2015 on the file of Sagar Town Police Station, Shimoga Dist. has approached this Court seeking regular bail under Section 439 of Cr.P.C. Case is registered for the offences punishable under Sections 143, 147, 148, 115, 120B and 302 r/w Section 149 of IPC. He is in judicial custody since 23.2.2015.

(3.) Case on hand relates to the murder of a person by name Hussainer @ Babu on 20th March 2015 at about 8.30 p.m infront of Sharavathi Cool Drinks shop at Sagar Town. It is alleged that this petitioner and accused No.8 instigated other accused to assault the deceased with deadly weapons and cause his murder.