ROOPESH Vs. STATE BY KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned Government Pleader for the respondent- State in respect of bail sought by the petitioners who are accused of having committed the offence punishable under Sections 399 and 402 of IPC in Cr.No.75/12.

(2.) LEARNED counsel for the petitioner submits that the 1st petitioner's mother was killed very recently and the petitioner therefore has to look after the family and as far as the other petitioners are concerned, in view of filing of charge sheet, they are not required for investigation and hence they be released on bail on conditions. The above submission concerning filing of charge sheet is also admitted by the learned Government Pleader. Hence, the following order is passed: