SANTHOSH ALIAS KALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS said to be accused Nos. 5 and 6 in Cr.No.52/12 are among the other accused against whom, a case is registered for an offence under Section 302 r/w 34 of IPC.

(2.) I have heard learned counsel for the parties.

(3.) IN the event of any of the above mentioned conditions being violated, liberty is given to the State to seek for cancellation of bail.