T.L. PUNITH AND ORS. Vs. STATE

JUDGEMENT

(1.) THE petitioners who are accused Nos. 1 and 2 in Cr. No. 333/2014 of Banashankan Police Station, have filed this petition under section 439 Cr.P.C. praying for grant of bail.

(2.) IT is stated in the petition that the petitioners are innocent of the offences alleged against them and they have been falsely implicated in the case. The petitioners are ready to abide by any conditions that may be imposed by this Court. Therefore, the petitioners have prayed for grant of bail.

(3.) AFTER investigation charge -sheet has been filed. In the course of investigation, the petitioners have been arrested. Auto bearing No. KA -05 -AD -9874 has been seized from accused No. 5. The petitioners are in custody since 29.11.2014.