SRIADIV MANJUNATH ARADHYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Crl.P.No.4505/2022 is filed by accused No.1 under Sec. 439 of Cr.P.C. seeking regular bail of the petitioner in Crime No.135/2022 registered by Peenya Police Station, Bangalore, for the offence punishable under Sec. 306 of IPC.

(2.) Crl.P.4479/2022 is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioners, who are not arraigned as accused, on bail in the event of their arrest in respect of Crime No.135/2022 registered by Peenya Police Station, Bengaluru, for the offence punishable under Sec. 306 of IPC, based on the notice issued under Sec. 41A of Cr.P.C.

(3.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader appearing for the respondent-State.