S RAVICHANDRA @ RAVI S/O. LATE C SIDDAIAH AND OTHERS Vs. STATE OF KARNATAKA REP. BY K M DODDI POLICE STATION BY ITS STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) THE petitioners have filed this petition under Section 438 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 are ready to offer surety and abide by all the conditions that may be imposed. Therefore, the petitioners have prayed for grant of anticipatory bail.

(3.) THE learned counsel for petitioners contended that the petitioners are innocent of the offences alleged against them and they have been falsely implicated in the ease. He also submitted that this dispute is civil in nature and the incident has occurred on 10.09.2011 and the complaint has been lodged on 23.09.2011 and there is delay in lodging the complaint and therefore, the petitioners can be granted anticipatory bail.