MOHAMMED JIYAULLA Vs. STATE BY CHICKABALLAPUR

JUDGEMENT

(1.) LEARNED counsel for the petitioners submitted that after filing of this petition seeking relief of anticipatory bail, petitioner Nos. 4 and 6 have been arrested and subsequently they have been released on bail by the jurisdictional court. Therefore, the prayer made in this petition in so far as it relates to petitioner Nos. 4 and 6 does not survive for consideration. In the light of the above submission, the petition in so far as it relates to petitioner Nos. 4 and 6 is hereby dismissed.

(2.) PETITIONER Nos.1 to 3 and 5, apprehending their arrest by Chikkaballapur Rural Police in connection with non-bailable case registered in Crime No.292/12 for the offences punishable under Sections 498 (A), 504 and 506 read with Section 149 of IPC, have sought for relief of anticipatory bail.