AMAR @ BUILDER AMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is preferred by the petitioner/accused No.2 under Section 439 of Cr.P.C., seeking regular bail in Crime No.139/2017 of Brahmpur Police Station, registered for the offences punishable under Sections 143, 147, 148, 324, 326, 307, 504, 427, 114 read with Section 149 of IPC and Section 3(1)(X), 2(V) of SC/ST (Prevention of Atrocities) Act, 1989.

(2.) Heard the learned counsel for the petitioner and the learned Additional State Public Prosecutor appearing on behalf of the respondent-State.

(3.) It is submitted by the learned counsel for the petitioner that this Court, vide order dated 24.01.2018 passed in Criminal Petition No.200038/2018 has been pleased to hold as follows: