SRI THIMMEGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.7 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Sections 120-B , 454 , 457 , 380 , and 109 of IPC and Sections 13(1)(D) , 13(2) of Prevention of Corruption Act and Sections 3(1)(ii), 3(2), 3(4), 3(5) of Karnataka Control of Organized Crimes Act, 2000, Sections 23 and 115 of Karnataka Education Act and registered in respondent Police Station Crime No.37/2016.

(2.) I have heard the learned Counsel appearing for the petitioner-accused No.7 and the learned Spl. P.P. appearing for the respondent-State.

(3.) After completion of investigation, charge sheet came to be filed for the offences punishable under sections 120B , 454 , 457 , 380 , 201 read with Section 109 of IPC and Sections 3(2) and 3(5) of Karnataka Control of Organized Crimes Act, 2000 apart from the offences punishable under the provisions of the Karnataka Education Act.