CHANDRAKANTH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners No.2, 5, 31 and 6 along with other accused have been charge sheeted for the offences punishable under Ss. 143, 147, 148, 307, 333, 354, 504, 506, 353, 395 read with Sec. 149 of IPC.

(2.) The summary of the charge sheet is that, the police along with other personnel, went to the place where ganja was purchased by Santhosh who was apprehended in Crime No.75/2022 under Ss. 8(c), 20(B) 2A of NDPS Act, and found that ganja plants were grown in the middle of land and when the complainant and her staff started unearthing the ganja plants, at that time, about 40 to 50 persons assaulted the complainant and the staff assisting her with country pistol and also snatched the mobile phones and robbed the money from the officials. The defacto complainant sustained grievous injuries in the said incident and became unconscious. Thereafter, underwent treatment in the hospital.

(3.) The accused Nos.1, 3, 4, 7 to 13, 20, 21 and 30 and accused Nos.6, 7, 12, 13, 14, 17, 19 and 20 had approached this Court in Crl.P Nos.201456/2022 and 200293/2023. This Court enlarged the said accused on bail. The allegation against the present petitioners - accused Nos.2, 5, 31 and 6 herein are similar to that of the aforesaid accused persons enlarged on bail. Hence, by applying the principle of parity, the petitioners - accused Nos.2, 5, 31 and 6 are also entitled for bail. Accordingly, I pass the following: