KIRAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/Accused Nos.5 and 6 under Sec. 439 of Cr.P.C. seeking enlargment on regular bail in Crime No.192/2022 (C.C.No.12/2023) (S.C.No.5023/2023) of Srirangapatana Town Police Station, registered for the offences punishable under Ss. 143,120B, 341, 307,326,384,504,506,511 R/w Sec. 149 of IPC.

(2.) Heard the arguments of Kum. Raksha Keerthana.K learned counsel for the petitioners/accused and the learned HCGP for respondent-State.

(3.) It is the contention of the learned counsel for the petitioners that the petitioners are similarly placed with the accused Nos.3 and 4. Accused Nos.2 and 9 were granted bail by this Court in Criminal Petition No.193/2023 dtd. 30/1/2023 and accused Nos.3 and 4 were granted bail in Criminal Petition No.853/2023 dtd. 8/2/2023. In view of the co-accused are granted bail on parity seeking grant of bail by imposing any conditions.