AIROnline 2018 Kar 414

Karnataka High Court

Hon'ble Judge(s): K.somashekar , J

Criminal P.C. (2 of 1974) , S.439— Bail - Offences u/Ss. 302 of Penal Code - Apprehension of prosecution that release of accused certainly would come in their way and would destroy evidence same could be curtailed by imposing certain suitable conditions to safeguard their interest - There are not enough materials to decline bail to accused - Bail, granted (Para 6)