HEMAVATHI 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.3136/2014 is filed by the petitioners/accused Nos.4, 6, 3 and 2 under Section 439 of Cr.P.C. seeking their release on bail for the offences punishable under Sections 406, 420, 417, 418, 419 and 120B read with Section 34 of IPC registered in respondent police station Crime No.132/2014.

(3.) CRL .P. No.3137/2014 is filed under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent -police to release the petitioners -accused Nos.1 and 7 in the event of their arrest for the alleged offence punishable under Sections 406, 420, 417, 418, 419 and 120B read with Section 34 of IPC registered in respondent police station Crime No.132/2014