SHANTHAKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri T.Hanumareddy, learned counsel for the petitioner and Smt.Girija S.Hiremath, learned High Court Government Pleader for respondent- State. Peru sed the records .

(2.) The pres ent petition is filed under Sec. 439 of Cr.P.C. with the following prayer :-

(3.) At the outset, learned counsel for the petitioner submits that this Court has granted ba il to Rakesha, Manjunatha and Chirag who are arraigned as accused No.2 to 4 in the v ery same crime and therefore, p etitioner is to be enlarged on bail on the ground of parity .