KHUBA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a successive bail petition filed by accused Nos.1 and 2 in Crime No.54/2022 of Mudbi Police Station, Bidar. Charge-sheet is filed against accused Nos.1 to 13 for offences punishable under Ss. 143, 147, 148, 302, 324, 323, 354, 448 r/w 149 of IPC.

(2.) The petitioners had preferred criminal petition No.201128/2022 along with accused Nos.3 to 13. The said petition was partly allowed by an order dtd. 10/10/2022, wherein accused Nos.3 to 13 were granted bail and the prayer of the petitioners were rejected.

(3.) The Learned counsel for petitioners would contend that now the investigation is completed and charge-sheet has been filed. He contends, in the statement of complainant recorded under Sec. 164 of Cr.P.C., she has made an omnibus allegations against all the accused persons stating that they have assaulted her mother with wooden sticks and stones and therefore contends that when similarly placed other accused are enlarged on bail against whom omnibus allegations are made, the petitioners are also entitled for the said relief on the ground of parity.