LAWS(KAR)-2019-4-312

SALOMON Vs. STATE

Decided On April 25, 2019
SALOMON Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) It is the submission of the learned counsel for the petitioner/accused that the mother of the petitioner/accused has been operated and now she is having some problems in the said operation and as such, the matter is taken up out of turn.

(2.) The present petition has been filed by the petitioner/accused Nos.3 and 6 under Section 439 of Cr.PC seeking to release them on bail in Cr.No.441/2018 of Kadugondanahalli Police Station, Bengaluru City for the offences punishable under Sections 120(B), 143, 147, 148, 302, 201 read with Section 149 of IPC.

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