MALLESH ALIAS VIKRAM Vs. STATE BY MADANAYAKANAHALLI

JUDGEMENT

(1.) THE petitioner is said to be accused No.2 in Crime No.68/2011 (S.C.No.94/2012) seeks bail on the footing that the offences alleged are under Sections 302 AND 201 of the IPC and that the first accused has been released on bail by this Court in Crl.P.No.3051/2012 and the learned counsel for the petitioner submits that as far as this petitioner concerned, no recovery has been effected from him and moreover, he has been in custody for more than 11/2 years.

(2.) HAVING thus heard the petitioner's counsel and the learned HCGP in this regard and also on a perusal of the order passed by this Court in Crl.P.No.3051/2012, as first accused has been granted bail by this Court, this petitioner also be released on bail.