C TEJESHKUMAR (ACCUSED NO. 3 IN JC) S/O CHANDRASHEKAR Vs. STATE OF KARNATAKA BY MAGADI POLICE STATION RAMANAGARA DISTRICT

JUDGEMENT

(1.) THESE two petitions arise out of the same crime number, hence, they are taken up together for disposal.

(2.) THESE petitions are filed seeking bail in Crime No.111/2011 of Megadi police station registered on 22/23.09.2011 for the offences punishable U/s. 143, 144, 147, 148, 427, 353, 504, 307 r/w Sec 149 of IPC.

(3.) HEARD Sri. N.Nandan, learned counsel for the petitioner in Crl.P.6064/2011 and Sri. Murari Mouni, learned counsel for the petitioner in Crl.P.6034/2011 and Sri. Vijaykumar Majage, learned HCGP for the State/Respondent.