ANNU Vs. STATE OF BALUR POLICE, MUDIGERE TQ,

JUDGEMENT

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

(2.) Learned counsel Sri Girish. B. Baladare, 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 anticipatory bail in the event of their arrest in Crime No. 25/2020 for the offences punishable under Sections 143, 144, 147, 148, 149, 341, 307, 354 (A), 354 (B), 506 and 504 of IPC, of the respondent Police Station.