K. RAMESH S/O LATE KALEGOWDA, SRI. U. VINODH KUMAR @ VINODH S/O UMASHANKAR, SRI. HUCHAPPA @ HUCHA S/O HANUMANTHAIAH AND SRI. HIREGOWDA S/O NARAYANAPPA Vs. STATE OF KARNATAKA BY NEW EXTENSION POLICE STATION

JUDGEMENT

(1.) IN view of the submission made by the Petitioner Counsel that Petitioner Nos. 1 and 4 have already granted bail, this petition is heard only in respect of Petitioner Nos. 2 and 3 who are accused Nos. 2 & 3.

(2.) SUBMISSION of the Petitioners' Counsel is that the offences alleged are under Sections 143, 147, 148, 307, 506 r/w 149 of IPC and this Court has granted bail to two accused persons who are similarly placed like the present Petitioners in Crl.P. No. 5826/2010, therefore when the Petitioners name are not found in the FIR, they also be granted the same relief. Having thus heard the Petitioners' Counsel and also the learned Addl. SPP for the State and on perusal of the order passed by this Court in Crl.P. No. 5826/ 2010, these Petitioners are also released an bail by imposing conditions to safeguard the prosecution interest.