SRINIVASA @ KOTE SREENIVASALU @ SEENA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.14 under section 439 of Cr.P.C., 1973 praying to release him on bail in Crime No.7/2005 for the offences punishable under Sections 143, 144, 147, 148, 307, 302 , 396, 353 r/w. Sections 120B, 149 of IPC, Sections 2 and 3 of Indian Explosives Act, 1884 Section 25 of Arms Act r/w. sections 10 and 13 of Unlawful Activities (Prevention) Act.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(3.) The brief facts of the prosecution case is that on 10.2.2005 at about 10.30 p.m. at Venkatamannahalli of Pavgada Taluk, accused persons by constituting an unlawful assembly, armed with rifles, country bombs, carrier bombs, hand grenades, country pistols and implements like wireless, proceeded in two jeeps and a mini lorry and attacked KSRP battalion by firing and bombing and murdered 7 officials and one civilian and also caused grievous injuries to other persons who were there on duty as public servants. It is further alleged that they also carried away 10 SLRs, 9 magazines pertaining to them and 191 bullets. On the basis of the said complaint, a case was registered.