ANANDA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel Sri.Basavanna M.D., for petitioners and Sri.K.Nageshwarappa, learned HCGP for respondent are present.

(3.) The petition is filed under Section 438 of Cr.P.C. wherein the petitioners seek grant of anticipatory bail in the event of their arrest in Crime No.33/2020 for the offences punishable under Sections 143 , 147 , 148 , 323 , 324 , 307 , 354(B) , 504 and 506 read with 149 of IPC of the respondent Police Station.