KANTA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Rajanna B.C., and learned counsel for the petitioners and Sri Vinay Mahadevaiah, learned High Court Government Pleader for the respondent/State.

(2.) Successive bail request is filed by the petitioners. Earlier bail request was dismissed as withdrawn.

(3.) Facts in the nutshell for disposal of the bail petition are as under: