RAKESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners, who are accused Nos.1 to 3 have filed the petition seeking to be enlarged on bail with regard to their detention in connection with the proceedings in Crime No.88/2019 of Hebbagodi Police Station for the offences punishable under Sections 143, 302 read with Section 149 of IPC.

(2.) It is noticed that this Court has enlarged accused Nos.5 and 6 on bail by order dated 30.05.2019.

(3.) The learned counsel for the petitioners states that the petitioners are similarly placed and in light of the common object that is attributed to all of the accused, the petitioners are entitled to be enlarged on bail on the principle of parity.