K S JAGANNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by petitioner-Accused No. 2 under Section 438 of Cr.P.C., seeking anticipatory bail to direct the respondent-Police to release the petitioner-accused No. 2 on bail in the event of his arrest for the alleged offences punishable under Sections 2(16), (20), (35), 9, 39 read with Section 51 of Wild Life Protection Act registered in FOC No. 7/2017.

(2.) I have heard the learned Counsel appearing for the petitioner - accused No. 2 and the learned High Court Government Pleader appearing for the respondent-State.

(3.) Learned counsel for the petitioner-Accused No. 2, during the course of arguments, made the submission that Accused No. 1 also approached this Court in Criminal Petition No. 8120/2017 and this Court has already considered the merits of the case and granted anticipatory bail in favour of Accused No. 1. Hence, he submitted that similar set of allegations are made against the present petitioners also. Hence, on the ground of parity, he is also entitled to grant bail.