SHIVASHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This appeal has been filed by accused Nos.4, 11 and 13 challenging the order dtd. 10/6/2022 passed in Criminal Miscellaneous No.413/2022 by the learned Principal District and Sessions Judge, Koppal, whereunder anticipatory bail petition filed under Sec. 438 of The Code of Criminal Procedure, 1973 (hereinafter referred to as the ' Cr.P.C .', for brevity) by these appellants/accused Nos.4, 11 and 13 in Crime No.169/2021 of Kanakagiri Police Station, came to be rejected.

(2.) Inspite of service of notice, respondent No.2 has not chosen to appear either in-person or through counsel.

(3.) Heard Sri. M. N. Bikkannavar, learned counsel for the appellants and Sri. Prashanth V. Mogali, learned High Court Government Pleader for respondent No.1/State.