MAHESHA V @ MAGGI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these two petitions are in respect of same crime and since common questions of law and facts are involved in these two petitions, they are taken up together to dispose of them by this common order and to avoid repetition of discussion of facts and law.

(2.) Crl.P.9069/2017 is filed by petitioner/accused No.4 and Crl.P.9527/2017 is filed by petitioners/accused Nos.6 and 7, both these petitions are filed under Section 439 of Cr.P.C. seeking their release on bail of the offences punishable under Sections 143 , 147 , 302 , 120B read with 149 of IPC , registered in respondent - police station Crime No.568/2017. Deceased is one Vikram and the complainant is the wife of the deceased.

(3.) Heard the arguments of the learned counsel appearing for the petitioners/accused in respect of both the petitions and also the learned High Court Government Pleader appearing for the respondent-State.