SHARATH @ SEDE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner accused No.3 under section 439 of Cr.P.C., 1973 to release him on regular bail for the offences punishable under Sections 143, 148, 364, 120B, 302, 201 r/w 149 of IPC in Crime No.196/2017.

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) In Criminal Petition No.5315/2018 disposed of on 10.8.2018 at paragraph No.3 reads as under: