BASAVA Vs. STATE BY

JUDGEMENT

(1.) This is a petition filed by the petitioner-accused No.5 under Section 439 of Cr.P.C seeking his release on bail of the alleged offences punishable under Sections 143, 144, 147, 148, 450, 427, 302 and 120B read with Section 149 of IPC registered by the respondent police in Crime No.485/2016.

(2.) Heard the learned counsel for the petitioner- accused No.5 and also learned HCGP for the respondent-State.

(3.) I have perused the grounds urged in the petition, FIR, complaint, charge sheet and other materials produced by the learned counsel for the petitioner so also the order of the learned Sessions Judge, Bengaluru City rejecting the bail application of the present petitioner and other accused persons.