NAGARAJU AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS in the main petition, i.e. Crl.P. 1619/15 are accused Nos. 4 to 6 and 11 and 12 in a criminal case in Crime No. 132/14 on the file of Hanur police station, Chamarajanagan District. The petitioner in Crl.P. 1620/15 is accused No. 13 in the said case.

(2.) SINCE the allegations against the petitioners in both these cases relate to one crime number, i.e. 132/14, they are taken up together for common disposal. All the petitioners are in judicial custody and hence they have filed these bail petitions under Section 439, Cr.P.C. separately. After concluding investigation, charge sheet has been filed against 14 persons for the offences punishable under Sections 143, 144, 147, 148, 341, 448, 427, 307, 302, 324, 326 read with Section 149, I.P.C., inclusive of deceased 1st accused -Hanumantha.

(3.) THE facts leading to the registration of Crime No. 132/14 and consequently charge sheet are as follows: