LAKSHMANA Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 439 of Cr.P.C. seeking regular bail of the petitioners in Crime No.62/2022 of Srirampura Police Station, Hiriyur Sub-Division, Chitradurga for the offences punishable under Ss. 143 , 147 , 447 , 323 , 307 , 504 , 506 , 149 and 302 of IPC.

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

(3.) This Court at the crime stage rejected the bail petition of all the accused and given liberty to approach this Court after filing of charge-sheet. After filing of the charge-sheet, accused persons have approached the Trial Court and Trial Court granted the bail only in favour of accused Nos.3 to 8 and rejected the bail against these two petitioners who are arraigned as accused Nos.1 and 2 in coming to the conclusion that there is specific overt act allegation against these petitioners that one among them poured the petrol and another one set the fire.