TABBARAK PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No.2311/2019 and Criminal Petition No.9395/2018 relate to the accused, who have been arraigned in crime No.582/2017 and accordingly, they have been taken up together and disposed of by this common order.

(2.) The Criminal Petition No.2311/2019 has been filed by accused No.5, while Criminal Petition No.9395/2018 has been filed on behalf of accused Nos.2, 3 and 4.

(3.) The petitioners have filed the petitions seeking to be enlarged on bail in connection with their detention pursuant to the proceedings in Crime No.582/2017 with respect to the offences punishable under Sections 143, 147, 148, 302 read with Section 149 of IPC.