SHIVAKUMAR S/O NANJUNDACHARY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by the petitioners who are accused Nos.2, 3 7 and 8 in Cr.No.138/12 of Turuvekere police station, Tumkur district.

(2.) SUBMISSION of the petitioners' Counsel is that, in respect of an incident said to have been occurred on 14.06.12 at about 2.45 a.m., two cases have been registered, one against the petitioners and others in Cr.No.138/12 and the other one against the complainant's party at the instance of the complaint lodged by the petitioners group in Cr.No.139/12. Further submission made is that accused in the other case have already released on bail by the trial court and therefore, the present petitioners also be released on bail as the offences alleged are under Sections 143,147, 323, 324, 307, 448, 504, 427 and 506-B r/w 149 of IPC.