NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by accused Nos. 1 and 2 in Crime No.7/2019 of Basaralu police station registered for the offences punishable under Sections 323 , 324 , 327 , 354 , 355 , 504 , 506 , 420 r/w Section 34 of IPC.

(2.) The police are making hectic efforts to apprehend the accused. Therefore, the accused are praying for enlarge them on anticipatory bail in the event of their arrest by the police among the grounds urged therein.

(3.) I have heard the learned counsel for the accused so also the learned HCGP for the State appearing through video conference and perused the materials available on record.