AMEER SUHAIL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) respectively in Crime No.296 of 2017, registered at Bantwala Rural Police Station, for the offence punishable under Sections 143, 147, 148, 341, 324, 326, 307, 302 read with Section 149 of IPC.

(2.) After completion of investigation, charge sheet has been filed against thirteen accused for the offence punishable under Sections 143, 147, 148, 341, 427, 324, 326, 307, 302, 120B read with Section 149 of IPC.

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