ABDUL MAZHAR Vs. STATE BY MANGALORE

JUDGEMENT

(1.) PETITIONERS are accused Nos.6 and 4. They have been chargesheeted by Mangalore North Police, Dakshina Kannada, in Crime No.31/2012 for the offences punishable under Sections 143, 147, 148, 120-B, 201, 212, 307, 302 read with Section 149 of IPC.

(2.) THE chargesheet material reveals that in so far as accused No.6 is concerned, the only allegation against him is that he was standing nearby meroon colour Tata Sumo bearing No.KL-14-E-8593. However, in so far as accused No.4 is concerned, though no overt act is alleged, he was found possessing a sword.

(3.) ACCORDINGLY, Criminal Petition No.3722/2012 is allowed. Criminal Petition No.3723/2012 is dismissed. Accused No.6 � petitioner in Crl. P. No.3722/2012 is enlarged on bail subject to the following conditions: