VEERESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner is accused No.4 in Crime No.70/2019 of Basavakalyan Town Police Station. The said case was registered initially against 6-7 unknown persons for the offence punishable under Section 395 IPC on the basis of complaint of one Aslam.

(2.) It is alleged that on 28.06.2019 at 01.15 a.m. petitioner and other accused intercepted Lorry No.AP-29-TV-9531 near Gurudeep Dhaba and robbed the driver of Lorry cash of Rs.5,000/-. It was further alleged that when another driver Syed Yusuf came to rescue of the victim, they assaulted him also.

(3.) The allegation against the petitioner and other accused are common. On 19.08.2019 this Court in Crl.P.No.200963/2019 c/w Crl.P.No.200964/2019 and Crl.No.200955/2019, has granted bail to the co- accused. The petitioner is entitled for bail on the principle of parity. Therefore, the petition is allowed.