RAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Mohankumar D. for the petitioner and Sri Rahul Rai, learned High Court Government Pleader.

(2.) Accused No.6 has applied for bail once again on the ground of parity in relation to offences punishable under Sec. 143 , 147 , 148 , 302 , 120B r/w sec. 149 of IPC registered in Crime No.71/2020 at Byatarayanapura Police Station. Petitioner has been charge sheeted along with other accused. Petitioner is stated to be one of the assailants. When he moved this court for bail by filing Crl.P.No.3637/2020 and Crl.P.No.2160/2021, his petitions were dismissed holding that prima facie materials were forthcoming as regards his involvement in commission of crime. But Sri Mohankumar D. submits that accused Nos.1, 3 and 8 have been released on bail and in this view the petitioner is also entitled to be released on bail. He refers to orders passed by co-ordinate benches of this court granting bail to accused Nos.3 and 8 and the order of the Sessions Court granting bail to accused No.1.

(3.) Sri Rahul Rai submits that there are eyewitnesses to the incident and their statements clearly indicate that the petitioner also assaulted the deceased. For this reason petitioner cannot claim bail.