CHANDRU S. Vs. STATE BY KTJ NAGARA POLICE

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1, 3, 4, 7 and 8 under Section 439 of Cr.P.C. seeking their release on bail for the alleged offences punishable under Sections 143, 144, 147, 148, 504, 307 read with 149 of IPC registered in respondent-police station in Crime No. 239/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioners/accused Nos.1, 3, 4, 7 and 8, so also learned High Court Government Pleader appearing for the respondent - State.

(3.) I have perused the grounds urged in the bail petition, FIR, complaint and other materials produced in the case.