AVINASH K.R Vs. STATE

JUDGEMENT

(1.) In the instant petition, petitioners have sought for Anticipatory Bail under Section 438 Cr.P.C. in Crime No.109/2020 registered by K.R.Pet Rural Police for the offence punishable under Sections 143 , 147 , 148 , 448 , 504 , 307 , 324 , 323 , 114 , 354 , 327 , 506 read with 149 IPC on the file of CJ (Sr.Div) & JMFC Court, K.R.Pet, Mandya District. Petitioners filed a C.Criminal Misc. No.5020/2020 on the file of III Additional District & Sessions Judge, Mandya (sitting at Srirangapatna) wherein petitioners had sought for anticipatory bail under Section 438 Cr.P.C. and it was dismissed on 16.05.2020. Hence, the present petition under Section 438 Cr.P.C.

(2.) The brief facts of the case are that:

(3.) The grievance of the petitioners relating to grant of anticipatory bail has been examined with reference to the factual aspects and trial Court rejected.