RUDRESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioners and the learned Addl. State Public Prosecutor for the respondent-State. Perused the records.

(2.) The petitioners in these petitions, who are arrayed as accused Nos. 4, 1, (7, 8, 9) and 3 respectively, in crime No. 197/2013 registered by the Savanur police, have approached this Court for grant of bail.

(3.) The brief factual matrix of the case are that,