MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Counsel for the petitioner and the learned High Court Government Pleader.

(2.) This Court by order dated 24.05.2016 in Crl. P. No.3482/2016 was pleased to enlarge the accused No.1 on anticipatory bail.

(3.) On parity, the petitioner who is the 2nd accused is also entitled for similar bail. However, it is made clear that the observations made herein are for the purpose of considering the bail petition only and the Trial Court shall remain uninfluenced by the observations made in this case.