MALLESHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE these two petitions are in respect of same crime number, they have been taken up together to dispose of them by common order.

(2.) CRL . P. 4227/2014 is filed by the petitioner/accused No. 3 under Section 439 of Cr.P.C. seeking his release on bail for the offences punishable under Sections 384, 389, 120B, 506 read with Section 34 of IPC registered in respondent -police station Crime No. 183/2014.

(3.) HEARD the arguments of the learned counsel appearing for the petitioners/accused persons in respect of both petitions and also the learned Spl. Public Prosecutor appearing for the respondent -State in respect of both petitions.