KIBERAPPA (KUBERAPPA) Vs. THE STATE OF KARNATAKA

JUDGEMENT

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

(2.) Crl.P. No.9390/2017 is filed by accused No.2 under Section of 438 of Cr.P.C. seeking a direction to the respondent police that in the event of his arrest, he be released on bail for the offences punishable under Sections 506, 504, 307, 323, 324 read with Section 34 of IPC registered in respondent Police Station Crime No.392/2017.

(3.) I have heard the learned Counsel appearing for the petitioners-accused Nos.2, 1 and 3 and the learned High Court Government Pleader appearing for the respondent-State.