SULAIAH Vs. STATE

JUDGEMENT

(1.) Petitioners have filed these petitions under Sec. 439 of Cr.P.C. seeking regular bail crime No. 149/2022 of Hebbur Police Station registered for the offence punishable under Ss. 447 , 324 , 307 and 506 read with Sec. 34 of IPC.

(2.) Petitioner in Crl.P. No. 8338/2022 is accused No. 2 while petitioner in Crl.P. No. 8393/2022 is accused No. 1.

(3.) Heard the learned counsels for the petitioners as well as the learned High Court Government Pleader for the respondent - State and perused the records.