A MANOJ KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE two petitions are by the accused arraigned for offences punishable under the provisions of Sections 363, 170 & 395 of IPC in Cr.No.55/11 on the file of the respondent-police.

(2.) PETITIONS are clubbed and disposed of by this common order.

(3.) IN support of bail, it is urged that, test identification was conducted insofar as accused Nos.3, 4, 5 and 8 are concerned, but prosecution does not dispute, no test identification parade was conducted insofar as the petitioners are concerned. From the materials so far collected, all that manifestes is, from accused No.7, gold articles are recovered, while from accused No.2, cash is the only recovery. Whether the gold articles recovered belong to the complainant is an issue for investigation further. At this juncture, they are seeking bail.