RAMACHANDRAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel for the petitioners has filed a memo dated 19.06.2019 stating that he is withdrawing the petition insofar as petitioner Nos.2 and 3 are concerned reserving liberty to move for enlarging the said petitioners on bail at an appropriate stage. Accordingly, the petition is dismissed as against petitioner Nos.2 and 3.

(2.) The present petition is taken up for consideration only as regards petitioner-accused No.1.

(3.) Petitioner-accused No.1 is seeking to be enlarged on bail in connection with Crime No.17/2018 (S.C.No.207/2018) for the offences punishable under Sections120B, 323, 354B, 506, 504, 143, 147, 148, 149, 307, 324, 302 of IPC.