ABDUL NASIR, S/O ABDUL HAMRA Vs. STATE OF KARNATAKA BY MANGALORE NORTH POLICE STATION

JUDGEMENT

(1.) THESE petitions are filed by accused Nos. 2 and 8 in Crime No. 73/2010 registered for the offence punishable under Section 120(B) of IPC and also under Sections 3, 5, 25 and 27 of the Indian Arms Act.

(2.) IT has been submitted before this Court that accused Nos. 2, 4, 5 and 6 are granted bail by Session Court and this Court granted bail for accused Nos. 9, 10 and II

(3.) SINCE the other accused against whom similar allegations were made have been granted bail, these Petitioners are also entitled to bail on the principle of parity.