YOSHWA RAJENDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Talha Ismail Bengre, learned counsel appearing for the petitioner and Smt M M Waheeda, learned High Court Government Pleader for the respondent - State.

(2.) Petitioner is accused No.2 in CC No.354 of 2025 for the offence punishable under Ss. 126(2), 127(7), 309(4), 310(2), 351(2), 324(6), 331(5), 61, 238, 311, 317(3), 317(5) of BNS, 2023 and Ss. 3(1), 4, 25(1B)(b) and 27(1) of Indian Arms Act, 1959.

(3.) Insofar as accused Nos.7, 8 and 9, the Investigating Officer who was summoned before the Court submitted to the Court an affidavit that supplementary/additional charge sheet would be filed.