C NAGESHA ALIAS UMESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned HCGP for the respondent-State in respect of bail sought by the petitioners who along with other accused are involved in Cr.No.50/12 in respect of the offences punishable under Sections 143, 144, 147, 148, 302, 201, 120-B r/w Sec 149 of IPC.

(2.) IN view of the petitioners' counsel submitting that the other accused have been released on bail by this Court in Crl.P.No.3745/12 and Crl.P.No.3668/12 and the charge sheet having been submitted and there being no other material except the alleged voluntary statement said to have been made by these petitioners, in my view, the petitioners also can be released on bail on the same terms and conditions as imposed upon other accused who have granted bail.