ARUNA @ GUNDA AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners-accused Nos. 3 to 7 under section 439 of Cr.P.C., 1973 seeking their release on bail for the offences punishable under Section 143, 147, 148, 307 r/w section 149 of Indian Penal Code in crime No. 155/2018 of Adugodi Police Station.

(2.) Heard the arguments of learned counsel appearing for the petitioner-accused so also learned High Court Government Pleader appearing for respondent-State.

(3.) I have perused the grounds urged in the bail petition, copy of the FIR, complaint and the wound certificate which is made available.