PARTAP Vs. STATE THROUGH KUDACHI POLICE STATION, DHARWAD

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned Government Pleader. The petitioner is said to be accused 3 in Crime No. 167 of 2012. It is alleged that, the present petitioner, along with 10 others, were involved in an incident in the following background.

(2.) The accused having approached the Court below seeking bail, the Court below had granted bail to all, except accused 1 and 3. Accused 1 has subsequently been enlarged on bail by this Court, in Criminal Petition No. 10578 of 2013 by the order dated 25-4-2013.

(3.) Given the above circumstances of the case, it is quite possible that, Yellawwa had rashly got in the way of the tractor and therefore, the allegation that she was chased by the tractor and then knocked down to the ground, will have to be established at the trial. Therefore, the petitioner has made out a case for enlargement on bail.