CHANDRA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners have been arraigned as accused Nos. 2 and 3 in Crime No. 337/2012 of Nelamangala Police Station registered for the offences punishable under Sections 399 and 402 IPC. According to the case of the prosecution, these petitioners along with others were apprehended by PSI Nelamangala Town Police Station and his staff at about 10.30 p.m. on 4.11.2012 while all of them had made preparations for committing dacoity. It is brought to the notice of this court that accused No. 4 in the case has already been ordered to be enlarged on bail by this Court in Crl.P. No. 7304/12. The petitioners stand on the same footing as that of accused No. 4. Therefore, the petitioners are also entitled to be released on bail. Hence, the petitioner is entitled for the relief of bail.

(2.) HENCE the petition is allowed. The petitioners are ordered to be enlarged on bail in connection with the case in Crime No. 337/2012 of Nelamangala Police Station on his executing a personal bond for Rs. 50,000/ - with two sureties for the like sum to the satisfaction of the jurisdictional Magistrate and subject to further conditions that,