SRIKANTAHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel, Ms. Rakshakeerthana K., appearing for the petitioner and the learned HCGP, Smt. K.P. Yashodha appearing for the respondent and have perused the material on record.

(2.) The petitioner is before this Court seeking his enlargement on bail of a petition filed under Sec. 439 of the Cr.P.C. for it having been turned down by the learned Sessions Judge.

(3.) Learned counsel appearing for the petitioner would take this Court through the orders passed enlarging accused Nos.7, 9, 10, 11, 13, 3 and 8 in the same crime and the order of the learned Sessions Court granting bail to enlarging accused Nos.15, 16 and 17 on bail.