MAHADEVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused Nos. 6 to 13 are before this Court seeking for enlargement on anticipatory bail in the event of their arrest in Crime No.123/2020 registered by the Bailhongal Police Station, Bailhongal Tq. Belagavi District, for the offences under Sections. 143, 147, 148, 323, 324, 326, 307, 504, 506 R/w. Section 149 of the IPC.

(2.) The case of the prosecution is that;

(3.) Sri. J. Basavaraj, learned counsel for the petitioners, who are accused Nos. 6 to 13 respectively submits that;