THIMMAPPA, S/O HUCHCHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned HCGP for the respondent-State in respect of anticipatory bail sought by the petitioners.

(2.) HAVING regard to the submission made that the other accused have been granted anticipatory bail by this Court in Crl.P.No.3971/2012 and the petitioners said to be the in-laws of the deceased, they can be released on anticipatory bail by imposing conditions.