MAHADEVA Vs. STATE OF KARNATAKA RURAL POLICE STATION

JUDGEMENT

(1.) THE petitioners seek bail following a case having been registered in Crime No.120/2012 against them in respect of the offences punishable under Section 471, 473, 419, 420, 468, 408, 379, 186, 467 r/w 34 of IPC. The allegations against the petitioners are that certain answer sheets were found in the houses of the petitioners in respect of Kuvempu University Examinations.

(2.) HAVING heard the learned Counsel for the parties and this Court having granted bail to some of the accused persons, who were similarly placed in Crl.P.No.3853/2012 and other cases, the petitioners can also be released on bail on some terms and conditions and hence, I pass the following order: Petition is allowed and bail is granted to the petitioners, subject to the following conditions:-