CHAMANASAB DEVALSAB KANAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The matter is taken up through Video Conference today.

(2.) Learned counsel Sri. Mogali Prashant Veeresh for petitioners and Sri. Vinayaka V.S . learned HCGP for respondent are present.

(3.) The petition is filed under Section 439 of Cr.P.C. wherein the petitioners seek grant of bail in Crime No.62/2020 registered by Savanur Police against them for the offences punishable under Sections 143 , 147 , 148 , 353 , 323 , 324 , 332 , 504 and 504 read with 149 of IPC.