M.V. RUDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In these Criminal Petitions, A2, A3, A6 and A7 in Crime No. 37/16 on the file of Respondent police, have approached this Court for grant of regular bail u/s.439 of Cr.P.C. In Criminal Petition No.4251/2016 - A2, in Criminal Petition No.3834/2016 - A3, in Criminal Petition No.4325/2016 - A6 and in Criminal Petition No.4407/2016 - A7, are before this Court, as they failed to get bail before the trial Court on merits.

(2.) It is also worth to mention here that A3 Obalaraju and A6 K.S. Ranganath have also filed applications before the trial Court u/s.167(2) of Cr.P.C. for grant of statutory bail and their bail petitions were dismissed. Against that order, A3 and A6 have preferred Criminal Revision Petitions in Nos. 760 and 806/2016 respectively. All the matters are heard and taken up together for disposal.

(3.) Before adverting to the arguments of the learned counsels for the petitioners and SPP for respondent State, it is just and necessary to have the brief factual matrix of this case.