SALEEM P A Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) SINCE these two petitions are in respect of same crime number, they have been taken up together to avoid repetition of discussion and to dispose of them with a common order.

(2.) CRL .P.No.2628/2014 is filed by the petitioners/accused Nos.8 and 9 in the charge sheet, (but mentioned as accused Nos.6 and 7 in the petition) and Crl.P.No.2996/2014 is filed by the petitioner/accused No.5 as per the charge sheet, (but mentioned as accused No.10 in the petition), both these petitions are filed under Section 439 of Cr.P.C. seeking their release on bail for the offences punishable under Sections 143, 144, 392, 120B of IPC registered in respondent police station Crime No.72/2014 and charge sheet has been filed for the offence punishable under Sections 395, 120B, 411 of IPC.

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