ABHISHEK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This bail petition is moved on behalf of accused No.7, against whom charge sheet is laid alleging commission of offences punishable under Sections 143, 144, 147, 148, 341, 323, 326, 504, 506(B), 307 read with Section 149 of IPC. The bail application moved by the petitioner before the Sessions Court has been rejected by order dated 02.03.2018 in Crl.Misc.No.1499/2018.

(2.) Heard learned counsel for the petitioner and the learned Special Public Prosecutor. Learned SPP has filed statement of objections opposing the petition.

(3.) Learned counsel for the petitioner submits that the investigation is completed and the prosecution has not made out any reason to extend the custody of the petitioner. The alleged offence has taken place without any premeditation, on the spur of the moment. The petitioner was not armed with any deadly weapon. None of the witnesses have stated about the specific overt-act committed by the petitioner. There is no direct evidence in support of the various charges levelled against the petitioner and he further submits that the incident has created hype and sensation solely on account of the involvement of accused No.1 who happens to be the son of a sitting MLA. Other than the said factor, there are no justifiable reasons to deny bail to the petitioner.