NARAYANAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The complainant is present before this Court and he is identified by learned HCGP.

(2.) The complainant made a submission stating that the petitioners ought not to be released on bail and there were dispute between the petitioners' family and the family of the complainant as regards which earlier two complaints had been filed one by the complainant's son and the other by the petitioners' family. In the above background, the matter was taken up for hearing.

(3.) Sri.C.R.Gopalaswamy, learned counsel for the petitioners would submit that petitioner Nos.1, 2 and 4 have already been arrested and released on regular bail by the Sessions Court and hence, he submits that petition insofar as petitioner Nos.1, 2 and 4 may be dismissed. He would be filing necessary memo with regard to the same seeking dismissal of the petition as against petitioner Nos.1, 2 and 4 by email addressed to the Registrar (Judicial).