SAMEER Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This bail petition is filed by the petitioner/accused No. 4 under Section 439 of Cr.P.C. in connection with Crime No. 221/2016 of Gandhi Chowk Police Station registered for the offences punishable under Sections 143, 147, 148, 120-B, 109, 302, 323, 504, 506 R/w Section 149 of IPC beside Sections 25 and 27 of Indian Arms Act. The accused is in judicial custody since from the date of his arrest, therefore, the learned counsel for the petitioner prays for enlarging him on bail among the grounds urged therein.

(2.) Heard the learned Senior counsel Sri. C.V. Nagesh, appearing for the petitioner and the learned High Court Government Pleader for respondent - State and perused the materials available on record relating to case in Crime No. 221/2016.

(3.) Factual matrix of the petition are as under:-