GURU AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONERS in Criminal Petition No. 200338/2015 who are arrayed as accused Nos. 1 to 4 and petitioners in Criminal Petition No. 200340/2015 who are arrayed as accused Nos. 5 to 8 have sought for grant of regular bail and anticipatory bail respectively in connection with C.C. No. 100/2015 on the file of the JMFC, Basavakalyan, Bidar.

(2.) THE brief factual matrix that emanate from the records are that:

(3.) UNDER the above said circumstances, when the specific overt -acts have been made against accused Nos. 1 and 2 stating that they have caused severe injuries on the body of Shivanand and responsible for the death of the deceased, they are not entitled to be enlarged on bail. However, the other petitioners i.e., petitioner Nos. 3 and 4 in Criminal Petition No. 200338/2015 and petitioners in Criminal Petition No. 200340/2015 are entitled to be enlarged on bail.