HANMANTHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(2.) The present petitioner is arrayed as Accused No.6 on the basis of a complaint in a criminal case in Crime No.3/2016 before the court below for offences punishable under Sections 341, 109, 307, 504, 506(2) read with Section 34 of the Indian Penal Code, 1860 (hereinafter referred to as 'the IPC', for brevity). It is claimed by the complainant that Accused No.1 had assaulted him at the instance and at the instigation of the present petitioner and other accused. It transpires that in this background, Accused No.3 has been enlarged on bail, notwithstanding the allegations.

(3.) By the same token of reasoning, the present petitioner is also entitled to be enlarged on bail. Hence, the petition is allowed and in the event of his arrest, the petitioner shall be enlarged on bail subject to the following conditions: