MOHAN NAYAK N , S/O N VASUDEVA NAYAK Vs. STATE OF KARNATAKA THROUGH SPECIAL INVESTIGATING TEAM AND RAJARAJESHWARI NAGAR P S

JUDGEMENT

(1.) In this case, accused No.8 has approached this Court for grant of regular bail under Sec. 439 of Crimial P.C. in Crime No.221/2017 of SIT Police and Rajarajeshwari Nagar Police Station for the offences punishable under Sections 302, 120B, 114, 118 r/w. Sec. 35 of IPC; Sec. 3 of the Karnataka Control of Organized Crimes Act,2000 ('KCOCA' for short); and Sections 3 and 25 of Indian Arms Act.

(2.) It is relevant to note here itself that initially the petitioner was arrayed as accused No.8 and now he is ranked as accused No.11.

(3.) I have heard the learned counsel Sri Aruna Shyam for the petitioner and Sri H.S.Chandramouli, learned SPP-I for the respondent-State.