SHASHIKUMAR Vs. STATE BY BHADRAVATHI RURAL POLICE

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned HCGP for the respondent-State in respect of bail sought following the case having been registered against the petitioner and others in Cr.No.120/12 in respect of the offences punishable under Sections 186,379,408,420,467,468,471 and 473 r/w 34 of IPC.

(2.) IN view of this Court having released the other accused Palaksha Naik and Manjunatha in Crl.P.No.3853/2012 and this petitioner said to be standing on the same footing, he can also be released on bail on the same terms and conditions.