SMT YASMEEN TAJ @ YASMEEN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these two petitions are in respect of the same Crime Number and as similar questions of law and facts are involved in both the petitions, they are taken up together and disposed of by this common order in order to avoid repetition of discussion of facts and law.

(2.) The first petition i.e., is filed by petitioners accused Nos.7, 8, 9 and 10 and the connected petition i.e. is filed by accused No.3.

(3.) Both the petitions are filed under Section 438 of Cr.P.C. seeking direction to the respondent-Police Station to release the petitioners on bail in the event of arrest of the petitioners for the alleged offences punishable under Sections 498A , 302 , 201 read with Section 149 of the IPC registered in respondent- Police Station