ATAULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE K. G. Halli Police registered a case in Cr. No. 65/97 for offences punishable under Sections 342 and 324, I. P. C. at the first instance and subsequently the second FIR came to be registered on 19-4-97 for the offence under Sec. 307 which came to be added. The petitioners were released by the learned Magistrate when they were produced at the first instance and subsequently, the learned Magistrate refused to release them on bail on the ground that offence of non-bailable nature was alleged. Hence, the petitioners approached the Sessions Court which also rejected their bail application in Crl. Mis. 886/97. Hence, they approached this Court under Sec. 439, Cr. P. C.

(2.) COPY of this petition is served on the learned HCGP who have filed his detailed objections.

(3.) HEARD the learned Counsel for the petitioners and the learned Counsel for the respondent.