ANNDANESHWAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal is filed by the accused Nos.1 to 4 challenging the order dtd. 14/10/2022 passed in Criminal Misc. No.345/2022 by the Additional District and Sessions Judge, Gadag, whereunder, an anticipatory bail petition filed by the appellants in respect of Gajendragad police station Crime No.128/2022 registered for the offences punishable under Ss. 323 , 354 , 504 , 506 read with Sec. 34 of IPC and Sec. 3(1)(r) , 3(1)(s) , 3(2) (v-a) of the SC/ST (POA) Act, 1989, came to be registered.

(2.) Heard the learned counsel for the appellants and the learned HCGP for the respondent-State.

(3.) Respondent No.2 was physically present before the Court on the previous date of hearing and prayed not to grant anticipatory bail to the appellants and submitted that, they will repeat the offence and there is a threat to her life, if anticipatory bail is granted to them.