AFROZ KHAN @ PRAKASH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners who are arraigned as accused No.1 and 3 seeking regular bail in C.C.No.2581/2019 arising out of Crime No.74/2019 of Vidyagiri Police Station, Dharwad, for the offences punishable under Section 395 read with Section 420 of IPC. Since from the date of their arrest, petitioners are in judicial custody. Therefore, they have filed this successive petition seeking for enlargement on regular bail for the grounds urged therein.

(2.) Heard learned Senior counsel Shri Ravi B. Naik for the petitioners and learned HCGP for the State.

(3.) Factual matrix of the case is as under: