B.S. MANJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners/accused 2, 3 and 4 are before this Court seeking grant of anticipatory bail pertaining to Crime No. 58 of 2022 registered for offences punishable under Ss. 306 and 34 of the IPC, it having been turned down by the VIII Additional District and Sessions Judge, Mysore, sitting at Hunsur in Criminal Miscellaneous No. 451 of 2022.

(2.) Heard Sri. C.H. Jadhav, learned senior counsel appearing for the petitioners and Sri. V.S. Vinayaka, learned High Court Government Pleader appearing for the respondent.

(3.) The facts in brief are: