BASAVARAJAPPA, S/O LATE SOMAPPA AND KUMAR, S/O LATE SOMAPPA Vs. STATE OF KARNATAKA REP BY K.R. PETE POLICE

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by the Petitioners who are accused Nos. 2 and 4 in the case registered in Cr. No. 302/10 in respect of offences punishable under Sections 143, 147, 498 -A, 302 read with 149 of IPC.

(2.) SUBMISSION of the Petitioners counsel is that, the Petitioners are not the persons who have committed the murder of deceased Gowramani, wife of A -7 Mahesh and merely because the Petitioners names are mentioned in the complaint, it cannot be said that they have committed the act of killing the deceased. Moreover, the trial court has granted anticipatory bail to accused Nos. 5, 6, 7 and 9 to 11.

(3.) HAVING regard to the aforesaid submission made, except that the Petitioners are said to have given instigation, there are no other overt acts alleged against them. Therefore, the Petitioners can be released on bail by imposing conditions.