MUJAHEED PASHA Vs. STATE BY NANDAGUDI POLICE STATION

JUDGEMENT

(1.) APPREHENDING their arrest by Nandagudi Police, Hosakote Taluk in Bangalore Rural District in connection with case in crime No.164/2012 registered for the offence punishable under Section 379 IPC, the petitioners have presented this petition under Section 438 Cr.P.C seeking relief of anticipatory bail.

(2.) THE petitioners have been arraigned as accused Nos.5 and 6 in the said case showing them to be the receivers of the stolen properties.

(3.) THE petition is opposed by respondent-State.