VISHAL Vs. STATE

JUDGEMENT

(1.) This criminal petition is filed by Accused Nos.4, 5 and 6 respectively in Crime No.516/2018 registered at K.R. Puram Police Station for the offence punishable under Sections 143, 144, 147, 148, 342, 364, 302, 201 and 120B read with 149 of IPC.

(2.) A case came to be registered in Crime No.447/2018 of Hosakote Police Station for the offence punishable under Sections 302 and 201 of IPC, which was transferred and registered at K.R. Puram Police Station, in the aforementioned crime number. After completion of the investigation, charge sheet was filed against accused Nos.1 to 14 for the offence punishable under Sections 143, 144, 147, 148, 342, 364, 302, 201, 120B, 212, 214, 109 read with 149 of IPC.

(3.) I have heard the learned counsel appearing for the petitioners and the learned SPP-II, appearing for the respondent-State.