RIZWAN N K Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) THE petitioners seek anticipatory bail in respect of a complaint registered against themselves and others in Crime No. 112/2012 for the offences punishable under Sections 341, 427, 307 and 506 read with 34 of IPC.

(2.) PETITIONERS' counsel submit that the other accused have been released on bail and the names of these petitioners are not forthcoming in the complaint and therefore, the anticipatory bail sought for be granted to them.