P Y CHANDRAMOULI ALIAS CHANDRA Vs. STATE

JUDGEMENT

(1.) Since these two petitions are in respect of the same crime number and common question of law and facts are involved, both the petitions are taken up together and dispose of, in order to avoid repetition of facts and law.

(2.) Both the petitions are filed by Accused Nos. 2 and 3 respectively seeking their release on bail of the alleged offenses punishable under Sections 302 and 120-B of IPC registered in the Respondent-Police Station Crime No.25/2016 and now pending in S.C. No.88/2016 on the file of the Principal District and Sessions Judge at Tumakuru.

(3.) Heard the arguments of the learned counsel appearing for the petitioners/Accused Nos. 2 and 3 and the learned High Court Government Pleader appearing for the respondent-State in both the petitions.