SIDDAGONDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Criminal Petition No. 200506/2019 is filed by the petitioners/accused Nos. 9 and 5 and Criminal Petition No. 200507/2019 is filed by the petitioner/accused No. 1 under Section 439 of Cr.P.C., seeking to grant regular bail to the petitioners in Crime No. 171/2017 of Chadachan Police Station, for the offences punishable under Sections 120-B, 143, 147, 166, 177, 182, 191, 192, 193, 195, 195-A, 199, 201, 202, 211, 220, 302, 452 and 506 R/w 34 and 149 of IPC and Sections 25(1)(b) and 30 of Indian Arms Act. Since both petitions arising out of same crime, they are disposed off by this common order.

(2.) Factual matrix of the petition are as under:

(3.) I have heard the learned senior counsel Sri. C.V. Nagesh appearing for the petitioners as well as the learned Additional State Public Prosecutor for the respondent-State and perused the materials available on record.