RANGASWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Criminal Petition No.8600/2018 has been filed by the petitioners/accused Nos.1 and 2 and the Criminal Petition No.6431/2018 has been filed by the petitioner/accused No.4 under Section 439 of Cr.P.C. to release them on bail in Crime No.238/2012 of Chamarajpet Police Station (S.C. No.428/2013) for the offences punishable under Sections 120B, 109, 143, 147, 148, 150, 506B and 302 read with Section 149 of IPC.

(2.) I have heard Sri. Udaya Kumar N, learned counsel for petitioners/accused Nos.1 and 2, Sri. S. Balakrishnan, learned counsel appearing for the petitioner/accused No.4 and Sri. Ashok N Naik, learned Special PP for respondent - State.

(3.) The genesis of the case of the prosecution is as under: