SHEKAR Vs. STATE BY SIDDAPURA POLICE STATION

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by the petitioner who is said to be accused No.17 in Cr.No.190/12 in respect of the offences under Sections 143,145,147,148,149 and 307 of IPC.

(2.) IN view of the submission made that the main accused are accused Nos. 1 and 5 and nothing was recovered from this petitioner and more over, the injured has been discharged from the hospital, taking these factors into account, petitioner can be released on bail by imposing conditions.