RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the SPP-II along with HCGP for the respondent - State. Perused the records.

(2.) The petitioner is arraigned as Accused No.1 in Crime No.52/2019 of Vijayanagar Police Station, for the offence punishable under Sections 365 , 120B , 146 , 147 , 341 , 342 , 384 , 395 , 307 read with 149 of IPC and also Sections 3 & 27 of the Indian Arms Act and Section 3 of the Karnataka Control of Organised Crime Act, 2000 (hereinafter referred to as 'KCOC Act' for short).

(3.) The brief facts of the case are: