VENKATARAYA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The learned counsel for the petitioners submits that he has already filed a petition before the District Court under Section 438 of Cr.P.C. However, he contends that the concerned Court is not working and in-charge arrangement is made, whereby the Civil Judge (Sr.Dn.) is made in-charge to deal with the petition.

(2.) Since the petitioners have already invoked the jurisdiction of the Sessions Court under Section 438 of Cr.P.C., they cannot parallelly invoke the powers of this Court and seek anticipatory bail. In that view of the matter, petition is dismissed.

(3.) It is open for the petitioners to move the in-charge Court and seek grant of anticipatory bail.