RAVI ALIAS RAVIKUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD both sides in respect of bail sought by the petitioner who is said to be accused No.2 in a case registered in Cr.No.36/11 of Gubbi police in respect of an offence under Section 307 r/w 34 of IPC.

(2.) SUBMISSION of the petitioner's Counsel is that the charge sheet has been submitted and name of the petitioner is not forthcoming in the complaint but later on, his name came to be mentioned in the further statement of the injured and therefore, the petitioner be released on bail.

(3.) IN the event of any of the above mentioned conditions being violated, liberty is given to the State to seek for cancellation of bail.