RAVI Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.28 under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioner on bail in the event of his arrest for the offences punishable under Sections 143, 436, 307 read with 149 of I.P.C . registered in respondent Police Station in crime No.52/2016.

(2.) Heard the arguments of the learned counsel appearing for the petitioner-accused No. and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) Learned counsel for the petitioner made the submission that there are different complaint's lodged in respect of the same incident. He made the submission that this Court has already taken this aspect into consideration while considering the bail application of the other accused persons and he also draw the attention of this Court's order dated 3 18.08.2016 passed by this Court in Crl.P.No.4937/2016 and other connected three criminal petitions by the different petitioners. Hence, he made the submission that there was mob even according to the prosecution's case. Hence he submits that there are no specific allegations as against the present petitioner that he has committed the alleged act and when there are no definite allegations made by the prosecution as against present petitioner, the petitioner is entitled for the anticipatory bail and also he relied upon the order of this Court in respect of other petitioners are concerned and hence requested to allow the bail petition.