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Judgment
Heard Sri P.Karunakar, learned counsel for the petitioners and Sri K.Nageshwarappa, learned High Court Government Pleader for respondent - State in both the petitions.
Both these petitions are filed by the accused in Crime No.22/2017 registered with the respondent - police in respect of the offences under Sections 143, 147, 148, 341, 427, 324, 307 read with 149 of IPC .
The allegation is, while the complainant was transporting the livestock in a pick-up van, the accused attacked the vehicle, assaulted him with iron rod, wooden club,
etc. A case was registered against unknown persons and during the course of investigation, the petitioner of Crl.P.No.2047/2017 is arraigned as accused No.5 and petitioners of Crl.P.No.2046/2017 as accused Nos.6, 7 and 8.
It is brought to the notice of this Court that four of the accused in the very Crime No.22/2017 are enlarged on bail in Criminal Petition No.2043/2017, vide order dated
12.4.2017.
Since the petitioners in these petitions are also similarly placed, these petitions are allowed. Petitioners are enlarged on bail on Crime No.22/2017 of respondent - police,
subject to the following conditions;
1) They shall execute a self bond for a sum of Rs.50,000/- each with one surety for the likesum to the satisfaction of the concerned Court.
2) They shall appear before the I.O during further course of investigation as and when called upon.
3) They shall not indulge in criminal activities.