H SHIVAKUMAR ALIAS KUMMI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned HCGP for the respondent-State in respect of bail sought by the petitioner for the offences punishable under Sections 143, 147, 148, 323, 324, 307, 302 r/w Section149 of IPC and Section 3(1)(x) of the Scheduled castes and Scheduled tribes (Prevention of Atrocities) Act, 1989.

(2.) SUBMISSION made by the petitioner's counsel is that the other accused in the case has been released on bail by this Court in Crl.P.No.3037/2012 and therefore, this petitioner who is similarly placed be granted the same relief.