VENKATESH Vs. STATE OF KARNATAKA BY GUDIBANDE POLICE

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned Government Pleader for the respondent- State in respect of anticipatory bail sought by the petitioners against whom case is registered in Cr.No.201/12 in respect of the offence punishable under Sections 143, 323, 324, 307, 498-A r/w 149 of the IPC and sections 3 and 4 of the D.P.Act.

(2.) HAVING regard to the submission made by the petitioner's counsel that the petitioners 2 to 8 have been residing separately and it is A-1 who stayed with his wife and the allegations also being mainly against the husband and not against other petitioners, anticipatory bail be considered in respect of other petitioners.