SRI.MAHESH, S/O.LATE KALLAPPA AND SMT.SHIVANANJAMMA, W/O.LATE KALLAPPA Vs. THE NANJANAGUDU POLICE STATION, BY ITS STATE PUBLIC PROSECUTOR, HIGH COURT BUILDINGS, BANGALORE

JUDGEMENT

(1.) THE petitioners have filed this petition under Sec.438 of Cr.P.C. praying for grant of anticipatory bail.

(2.) IT is stated in the petition, the petitioners have not committed any offence and they have been falsely implicated in the case. The petitioners are permanent residents of Kerehundi village and they are ready to abide all the conditions that may be imposed. Therefore, the petitioners have prayed for grant of anticipatory bail.

(3.) THE learned counsel for the petitioners contended that the petitioners are innocent of the offences alleged against them and they have been falsely implicated in the case and the 2nd petitioner was granted anticipatory bail and she has not availed and therefore, the petitioners can be granted anticipatory bail.