MANAPPA Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 439 of the Criminal Procedure Code.

(2.) The petitioner herein was arraigned as accused No.2 in Crime No.228/2018 registered by the respondent - Police for the offences punishable under Sections 364 , 302 and 201 read with Section 34 of the Indian Penal Code and pending trial on the file of the Sessions Judge, Yadgir, in S.C. No.103/2018. It is stated that accused No.1 against whom overt acts were alleged sought bail from this Court in Criminal Petition No.200137/2020. It is also stated that Kalaburagi Bench of this Court in terms of the Order dated 27.02.2020 allowed Criminal Petition and granted bail to the accused No.1. The petitioner therefore seeks bail on the ground of parity.

(3.) Heard the learned High Court Government Pleader and perused the records. It is noticed that Kalaburagi Bench of this Court had granted bail to the accused No.1 in Criminal Petition No.200137/2020. Hence, on grounds of parity, the petitioner / accused No.2 is entitled to be enlarged on bail on the same terms.