RAVINDRAKUMARA S/O. THIMMEGOWDA AND OTHERS Vs. STATE OF KARNATAKA REPRESENTED BY THE HASSAN CITY POLICE, HASSAN DISTRICT, REPRESENTED BY ITS STATE PUBLIC PROSECUTOR, HIGH COURT OF KARNATAKA, BANGALORE

JUDGEMENT

(1.) SUBMISSION of the learned counsel for the petitioners is accepted. Office objection is over ruled. The petitioners are accused in Crime No. 261/2012 for the offences punishable under Section 143, 427, 324, 506 r/w Sec 149 of IPC and Section 3 of Prevention of Damage to Public Property Act. The matter is under investigation. The incident is the protest by the petitioners and others on the question of Kaveri water issue.

(2.) HAVING regard to the nature of allegations made against the petitioners, I am of the considered opinion that, they are entitled for anticipatory bail. For the reasons stated above, the following: