NARENDRA ALIAS NARU Vs. STATE BY KUMARASWAMY

JUDGEMENT

(1.) THE petitioners are accused Nos.7 and 8 in Crime No.107/2012 registered by Kumaraswamy Layout police, Bangalore city for the offence punishable under Sections 307, 436, 384, 120(B) and 107 read with 34 of IPC.

(2.) THE complainant is one Venkatesh. He had filed a complaint on the night of 15/16.3.2012 at 0.30 hours. In the complaint, he does not reveal the name of these petitioners. However, in the statement of another eyewitness, the names of these petitioners are revealed.

(3.) ACCORDINGLY, petition is allowed. Petitioners are enlarged on bail subject to the following conditions: