SAMEER A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are accused No.2 in Crl.P.No.907/2019, accused No.1 in Crl.P.No.65/2019 and accused No.3 in Crl.P.No.474/2019 seeking to be enlarged on bail in connection with their detention pursuant to the proceedings in Crime No.423/2018.

(2.) As the arrest in detention of all the petitioners arises out of the same proceedings in Crime No.423/2019, all the three petitions are clubbed together and disposed of through this common order.

(3.) The petitioners-accused Nos.1 to 3 are seeking to be enlarged on bail in connection with their detention pursuant to the proceedings in Crime No.423/2018 with respect to the offences punishable under Section 364A and 397 of IPC.