R. GEETHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioner in Criminal Petition No.9207/2017 submits that the matter be taken up along with Criminal Petition No.9121/2017 as both the petitions are arising out of same crime number.

(2.) Submission considered and both the petitions are taken up together.

(3.) These petitions are filed by the petitioners / accused Nos.2 and 3 under Section 438 of the Code of Criminal Procedure seeking direction to the respondent -Police to release them on bail in the event of their arrest in Crime No.155/2017 for the alleged offences punishable under Sections 406, 417, 420, 468, 471 and 506 of the Indian Penal Code, 1860.