SYED RAFFIQ Vs. STATE

JUDGEMENT

(1.) PETITIONERS are accused 5, 6, 7, 8, 9, 10, 12 and 13 in Crime Nos. 104 of 2010 and 102 of 2010, facing charge for offences punishable under Sections 143, 147, 148, 324, 436, 495 and 506 of the Indian Penal Code, 1860. The petitioners are in judicial custody, they are seeking bail.

(2.) LEARNED Counsel draws my attention to the order passed by this Court in Cri. P. Nos. 1188 of 2010 and 1189 of 2010. The petitioners therein who are facing charge in similar facts and circumstances for the same offences were admitted to bail by order dated 26-3-2010.