UJJAL MANDAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned HCGP. Learned HCGP has not filed any statement of objections, but has orally opposed the petition.

(2.) Having regard to the nature of the allegations made against the petitioners and considering the statements of eye- witnesses, this Court while considering the bail applications of accused Nos.1 to 3 has enlarged accused No.3 on bail on the ground that the material allegations of murder are directed only against accused Nos.1 and 2 inasmuch as accused Nos.1 and 2 actually went inside the guard cabin and assaulted Chunnu Naik with wooden repiece and iron rod. The allegations made against the present petitioners are on par with accused No.3. Therefore, the petitioners are also entitled for bail on the ground of parity. Hence, the following:-

(3.) ORDER Both the petitions are allowed.