AYUB PASHA, S/O KAREEM SAB AND OTHERS Vs. STATE OF KARNATAKA BY MAHILA POLICE STATION MYSORE REPRESENTED BY STATE PUBLIC PROSECUTOR, HIGH COURT BUILDING BANGALORE

JUDGEMENT

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

(2.) IT is stated in the petition, the petitioners are innocent of the offences alleged against them and they have been falsely implicated in the case. The petitioners 5 and 6 are staying with their husbands, petitioners 2 to 4 are residing separately and petitioners 8 and 9 are aged persons. The petitioners are ready to furnish surety. 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. The petitioners 2 to 7 are residing separately and Petitioners 8 and 9 are aged persons and therefore, the petitioners can be granted anticipatory bail.