RAVI KUMAR T.N Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Shankar G., the learned counsel for the petitioners and Sri.Rahul Rai K., learned High Court Government Pleader for the respondent-State.

(2.) The present petition is filed under Sec. 438 Cr.P.C., seeking anticipatory bail for the petitioners in the event of their arrest in Crime No.379/2021 of Hoskote Police Station, Bengaluru for the offences punishable under Ss. 420 and 120(B) read with Sec. 34 of IPC.

(3.) Brief facts of the case are as under: