NAVAZ Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under section 439 of Cr.P.C., 1973 seeking regular bail in Cr.No.82/2018 registered by the respondent police under Sections, 143, 341, 504, 506, 323, 307 r/w Section 149 of IPC.

(2.) Heard learned counsel for the petitioner and the learned HCGP and perused the records.

(3.) The application moved by the petitioner has been rejected by the learned Sessions Judge mainly on the ground that the petitioner is involved in four other cases viz.,