STATE OF KARNATAKA Vs. MOHAMMED SHARIEF

JUDGEMENT

(1.) The state has filed these petitions under Sec. 439 (2) of Cr.P.C for canceling the bail granted by this Court to the accused Nos.8 and 9 in Crl.P.No.4531/2022 dtd. 21/4/2022, accused No.2 in Crl.P.No.3819/22 C/w Crl.P.No.4531/22 dtd. 18/4/2022, accused Nos.16 and 17 in Crl.P.No.4529/22 dtd. 23/4/2022 and accused Nos.4 and 6 in Crl.P.No.4607/22 dtd. 23/4/2022, for violation of condition No.3.

(2.) Heard the learned HCGP for the State and learned senior counsel for respondent-accused persons.

(3.) The case of the prosecution is that the Moodibidri Police registered case against respondent- accused persons and others for the offence punishable under Ss. 143 , 147 , 148 , 302 , 120B read with 149 of IPC for having committed murder of one Prashanth Kumar and they have been arrested and remanded to judicial custody. They approached this Court for granting regular bail and the coordinate bench of this Court granted bail to the respondent accused persons by imposing some conditions and especially the condition No.3 is as under