HARIKRISHNA Vs. STATE BY TALAGATTAPURA POLICE STATION

JUDGEMENT

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

(2.) Learned counsel Sri Muzaffar Ahmed, for petitioner and Sri K.Nageshwarappa, learned HCGP for respondent are present in both the cases.

(3.) These two petitions are filed in Crl.P.No.2992/2020 and 2133/2020 under Section 438 of Cr.P.C., seeking anticipatory bail arising out of Cr.No.35/2020 in the event of their arrest as both the cases are connected to the same crime numbers, they are taken up together for common disposal.