M.Z. MOHAMMED RASHID @ RASHIDH, S/O M.J. ZAKARIYA Vs. THE STATE OF KARNATAKA, BY BHAGAMANDALA POLICE STATION, MADIKERI, KODAGU

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader for the respondent -State. The offences alleged again3t the petitioner and other accused are under sections 397 of IPC and 3 and 25 of the Indian Arms Act -in Cr.No.15/12. In view of this court having granted bail to other accused in Crl.P.No.2723/2012, this petitioner also can be granted the same relief on same terms and conditions: