NAYAZ Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned High Court Government Pleader for respondent-State and perused the material on record.

(2.) The petitioner in Crl.P.No.3731/2023 is accused No.7 and petitioners in Crl.P.No.2960/2023 are accused Nos.9 and 11 respectively.

(3.) In both these petitions, the petitioners are praying to enlarge them on bail in a case registered at Tiptur Rural police station in Cr.No.73/2022, charge sheeted against 14 accused persons for the offence punishable under Ss. 143, 147, 148, 120B, 302, 307, 324, 447, 448, 449 r/w 149 IPC .