IRAPPA SHIVALINGAPPA PAWADI Vs. STATE BY KULAGOD POLICE STATION

JUDGEMENT

(1.) This criminal petition is filed under Section 439 of Criminal Procedure Code, 1973 by the Advocate for the petitioner praying that this Hon'ble Court may be pleased to release the petitioner on bail in S.C. No. 332 of 2010 (Crime No. 82 of 2010 of Kulagod Police Station) for the offence punishable under Section 302 of Indian Penal Code, 1860. I have heard the learned Counsel for petitioner as well as learned Additional State Public Prosecutor.

(2.) The learned Additional State Public Prosecutor has filed the objection statement.

(3.) The learned Counsel for petitioner has produced the copy of the charge-sheet. I have perused the same. The contents of the FIR found in the charge-sheet discloses that Kulagod Police have registered a case in Crime No. 82 of 2010 against the accused 1 to 19 for the offences punishable under Sections 143, 147, 148, 302, 504, 506, 109 read with Section 149 of IPC and Section 25(1) of Arms Act, 1959, on the complaint of Umesh.