PAWANKUMAR AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) Since both the petitions arise out of the same crime number, they are taken up together and disposed of by way of the common order.

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

(3.) The petitioners are before this Court under the provisions of section 439 of Cr.P.C., 1973 praying that they be released on bail in Crime No.323/2017, registered by the respondent-Police for the offences punishable under Sections 143, 147, 148, 323, 324, 307, 395, 504, 506 R/w Section 149 of IPC.