LINGARAJ Vs. STATE

JUDGEMENT

(1.) Since, both these criminal petitions are arising out of the same Crime No.91/2018, they are heard together and disposed of by this common order.

(2.) Heard the learned counsel for petitioners and the learned High Court Government Pleader for the respondent-State.

(3.) Petitioners who filed Crl.P.No.7877/2018 under Section 439 Cr.P.C. are accused Nos.1, 3, 4 and 5 seeking bail and petitioner who filed Crl.P.No.7878/2018 under Section 438 Cr.P.C. is accused No.2 seeking anticipatory bail in Crime No.91/2018 on the file of respondent police station. The offence alleged against these petitioners are punishable under Sections 143, 147, 148, 323, 324, 504, 506, 506(2), 307 and 149 of I.P.C.