BHUTALI S/O YALLAPPA AND ORS Vs. STATE

JUDGEMENT

(1.) I have heard the learned counsel for petitioners, learned High Court Government Pleader for respondent- State and perused the material on record.

(2.) Charge sheet has been filed against accused Nos.1 to 8 for offences punishable under Sections 457, 380 and 411 of IPC in connection with a case registered in Crime No.199/2018 of Afzalpur Police Station.

(3.) This petition is filed by accused Nos.6 to 8 under Section 438 of Cr.P.C. to enlarge them on anticipatory bail.