PADMANABHA S/O SRI. SUBBE GOWDA AND SRI. VIJAYA KUMAR S/O SRI. SINGE GOWDA Vs. THE STATE BY SRINGERI POLICE REPRESENTED BY SPP

JUDGEMENT

(1.) CRL .P. No. 6176/10 is filed by accused Nos. 3 and 4 in Cr. No. 104/09 and Crl.P. No. 407/11 is filed by accused Nos. 8 and 9 in Cr. No. 26/09 of Sringeri police In both these crime numbers, the offence alleged against the accused persons are under Sections 143, 144, 147, 148 and 307 r/w 149 of IPC and under Sections 3 and 25 of Indian Arms Act, 1959 and Sections 3 and 4 of Explosive Substances Act r/w Section 13 of the Unlawful Activities (Prevention) Act, 1967.

(2.) THE allegations are that these Petitioners were found in possession of pamphlets and on the basis of the voluntary statement given in Cr. No. 55/10, the Petitioners are now accused in the aforesaid crime numbers also and more over, the trial court has released accused Nos. 1 to 7 on bail in Cr. No. 26/09 and accused Nos. 1 and 2 is Cr. No. 104/09.

(3.) HAVING thus heard both sides and the trial court having released on bail some of the accused persons in Cr. Nos. 26/ 09 and 104/09 and charge sheet is yet to be fifed in Cr. No. 104/09, the Petitioners therefore can very well move the trial court for regular bail by citing the very same reason of the other accused being let on bail by the trial court If any such application is filed by the Petitioners the trial court shall consider the same on priority on the came day and also on the basis of the bail being granted to other accused persons.