SHASHI KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Since these two petitions are in respect of the same crime number and since common questions of law and facts are involved in these two petitions, they are taken up together to dispose of by this common order in order to avoid repetition of factual and legal aspects.

(2.) The petition in Crl.P.No.394/2018 is filed by the petitioner/accused No.1 and another petition in Crl.P.No.9720/2017 is fled by the petitioner/accused No.2 under Section 439 of Cr.P.C seeking their release on bail for the offences punishable under Sections 302 , 120(B) read with 34 of IPC registered in Respondent- police station in Crime No.290/2017. After the investigation, charge sheet is also filed for the same offences.

(3.) Heard the arguments of learned counsel appearing for the petitioners/accused Nos.1 and 2, so also, the learned High Court Government Pleader appearing for the respondent-State.