MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these two petitions are in respect of the same crime number and similar questions of law and facts are involved in both the petitions, they are taken together to dispose of them by this common order in order to avoid repetition of discussion of law and facts.

(2.) Crl.P.No.686/2018 is filed by accused Nos.1 and 2 under Section 439 of Cr.P.C seeking regular bail and Crl.P.No.685/2018 is filed by accused Nos.4 and 5 under Section 438 of Cr.P.C. seeking anticipatory bail for the offences punishable under Sections 406 , 420 read with Section 149 of IPC registered in respondent - police station Crime No.182/2017.

(3.) Heard the arguments of the learned counsel appearing for the petitioners in the respective petitions and also the learned High Court Government Pleader appearing for the respondent-State.