SANDEEP Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner have sought for grant of bail in connection with Crime No.252/2013 of Nutan Nagar Police Station, Dist: Bidar, registered for the offence punishable under Sections 143, 147, 148, 448, 365, 302, 201, 504 and 506 r/w 149 of IPC.

(2.) HEARD the learned counsel for the petitioners and the learned Addl. SPP.

(3.) ACCORDING to the learned counsel for the petitioners, the petitioners are innocent of the alleged offences and they have falsely implicated in this case. The deceased Sunilkumar was talking to the daughter of Jagannath Jamadar but not on his own but the daughter of accused No.1 Sudharani was also talking to deceased Sunilkumar. Though they have been advised to discontinue, they did not do so. On that ground, deceased was done to death for which the petitioners are not responsible. Accordingly, he sought for grant of bail.