K M DHARMESH BABU ALIAS BABU, S/O PAPANNA AND L. RAMESHA @ JOGAPPA ALIAS MATI, S/O LATE LINGAIAH Vs. THE STATE OF KARNATAKA, REP. BY ITS SHO

JUDGEMENT

(1.) HEARD Petitioners counsel and learned Addl. S.P.P for the Respondent -State.

(2.) SUBMISSION of the Petitioners counsel is that, the Petitioners are accused Nos. 3 and 4 and their names are not found in the FIR. Secondly, accused Nos. 2 and 5 have been released on bail by this Court, and the Petitioners stand in a better footing than A -2 and A -5 and therefore Petitioners also be granted anticipatory bail.

(3.) THE petition is allowed subject to following conditions: 1. In the event of the arrest of Petitioners by the concerned police in connection with Cr. No. 185/10, they shall be released on bail on each of them executing a personal bond for Rs. 25,000/ - with two sureties for the likesum to the satisfaction of the arresting police officer. 2. They shall not tamper with the evidence and shall not give threat to the prosecution witnesses in any manner. 3. They shall co -operate with the investigating agency and assist them. 4. They shall appear before the investigating officer as and when they are called upon to do so.