JAISING AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners arraigned as Accused Nos. 2 & 4 in Crime No. 39/2015 on the file of Dhanura Police Station, Bhalki Taluk, for the offences punishable under Sections 498 -A, 30 and 504 r/w. Section 149 of IPC.

(2.) I have heard the arguments of the learned counsel for the petitioners as well as the learned HCGP for the State, and perused the records.

(3.) THE petitioners and other accused persons have approached the Sessions Court for grant of bail, wherein the Sessions Court has granted bail sofaras Accused Nos. 3, 6 & 7 are concerned vide order dated 23.03.2015 in Crl. Misc. Nos. 224/2015 and the bail petition in so far as these two petitioners (Accused Nos. 2 & 4) concerned was rejected.