ASHOK N.A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THESE petitions are filed under Section 439 of Cr.P.C. seeking regular bail in respect of a case registered against the petitioners in Cr. No. 72/2014 by Yelawala Police, Mysore. Offences are punishable under Sections 395, 120(B), 411 of IPC and Section 13(1)(c) r/w Section 13(2) of Prevention of Corruption Act, 1998.

(2.) ACCUSED No. 2 is the petitioner in Crl.P. 5008/2014, accused No. 9 and 10 are the petitioners in Crl.P. 5602/2014 and accused No. 1 is the petitioner in Crl.P. 6208/2014. They have been in judicial custody.

(3.) THE learned counsel for the petitioners has argued that no prima facie materials are found out against these petitioners more particularly in the light of inordinate delay in lodging complaint by CW -1. It is argued that no incriminating materials have been collected by these petitioners and all the offences alleged against these petitioners are neither punishable with death nor imprisonment for life. It is argued that the entire investigation has been completed and charge sheet has been filed and they have undertaken to obey any conditions imposed on them.