S ASHWATHAPPA Vs. STATE

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 433 of Code of Criminal Procedure praying to enlarge the petitioners on bail in the event of their arrest in Crime No.24/ 2011 of Y.N. Hosakote Police Station, Tumkur, for the offences punishable under Sections 406, 409 read with Section 34 of Indian Penal Code.

(2.) I have heard the learned counsel for the petitioners as well as the learned High Court Government Pleader.

(3.) THE accusation made against accused No.3 and against these petitioners are similar. THErefore, on the ground of parity, these petitioners are also entitled for anticipatory bail.