PREMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused Nos.2 and 6 (as per charge sheet) are before this Court seeking grant of anticipatory bail in Crime No.12/2022 of Yadgiri Rural Police Station, Yadgir, registered for the offences punishable under Ss. 341, 323, 504, 506, 302 read with Sec. 149 of the Indian Penal Code (for short 'IPC ') pending on the file of Civil Judge & JMFC (Jr.Dn.) Court, Yadgiri, on the basis of first information lodged by the informant-Akash.

(2.) Heard Sri. Chaitanyakumar Chandriki, learned counsel for the petitioners, Sri. Shivkumar Tengli, learned Additional Government Advocate for the respondent-State and Sri. Sanjay.A.Patil, learned counsel for the complainant. Perused the materials on record.

(3.) Learned counsel for the petitioners submitted that the petitioners are arrayed as accused Nos.2 and 6 (as per charge sheet). They are innocent and law abiding citizens. They have not committed any offence as alleged. They have been falsely implicated in the matter without any basis. The petitioners are having reasonable apprehension of being arrested, hence they are before this Court.