ASHOK KUMAR @ ASHOK S/O SRI ANANDAPPA Vs. THE STATE REP BY SHO, MADANAYAKANAHALLI POLICE STATION NELAMANGALA CIRCLE BANGALORE RURAL DISTRICT

JUDGEMENT

(1.) ALL the three petitions arise out of same crime number, hence taken up together for disposal.

(2.) THESE petitions are filed seeking bail in Crime No. 319/2011 of Madanayakanahalli police station registered on 22.08:2011 for the offences punishable U/s.143, 147, 307, 504 r/w Sec 149 of IPC.

(3.) HEARD Sri. Keshvamurthy, Learned Counsel for the petitioner in Crl.P.6125/2011, Sri. C. Rajanna, Learned Counsel for the petitioner in Crl.P.6091/2011 and Sri. Puttaraju, Learned Counsel for the petitioner in Crl.P.6005/2011 and Sri. Vijaykumar Majage, learned HCGP for the State/Respondent.