ANAND.S Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are considered together as they arise out of the same case. The first of these petitions is filed by accused No.1 and the second of these case is filed by accused No.5.

(2.) It transpires that accused No. 3 has already been enlarged on bail in Crl.P.No.2299/2016 dated 13.04.2016 and in so far as accused Nos.2 and 4 is concerned, they are also enlarged on bail.

(3.) Given the circumstance that the allegations against all these accused are common, by virtue of the other accused having been granted bail, these petitioners are also entitled to be enlarged on bail on similar terms and conditions as imposed in the case of accused No.3 namely,