DODDA HANAMANTHARAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and also High Court Government Pleader through video conference.

(2.) Perused the petition averments and also the statement of objections filed by the respondent-State.

(3.) This petition is filed under Section 438 of Cr.PC seeking anticipatory bail in Crime No.18/2020 of Sirwar Police Station, Taluk Sirwar, District Raichur, for the offences punishable under Sections 506, 341, 143, 504, 148, 147, 307, 323, 324 R/w Section 149 of IPC.