NAWAZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner who is accused No. 5 in Cr. No. 192/2013 of Konaje Police Station has filed this petition under section 439 Cr.P.C. praying for grant of bail.

(2.) IT is stated in the petition that the petitioner is innocent of the offences alleged against him and he has no bad antecedents. The petitioner is ready to abide by any conditions that may be imposed by this court. Therefore, the petitioner has prayed for grant of bail.

(3.) AFTER the investigation charge sheet has been filed for the offences punishable under sections 143, 147, 148, 120 -B, 341, 323, 326, 354, 354 -B, 364 -A, 384, 376 -D, 395, 342, 307, 506 and 201 r/w Sec. 149 of IPC and Sec. 66(e) of the I.T. Act.