RAVI BELAGERE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD learned counsel for the petitioners and learned HCGP for the respondent-State.

(2.) INSOFAR as grant of anticipatory bail is concerned, having regard to the nature of the complaint allegations and the focus being mainly on the 2nd petitioner, in my view, 1st petitioner can be granted anticipatory bail by imposing conditions and 2nd petitioner can be given liberty to move the trial court for grant of bail.

(3.) THE prayer of the 2nd petitioner is rejected. However, he is given liberty to move the trial court for regular bail and in the event of he filing any such application, the same shall be considered by the trial court preferably on the same day.