HARISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The criminal petition No. 7674/2022 is filed by the accused No.15 under Sec. 438 of the Code of Criminal Procedure, 1973, for granting anticipatory bail in Crime No.108/2021 registered by Kodihalli Police Station for the offences punishable under Ss. 120B , 143 , 147 , 148 , 114 , 302 and read with Sec. 149 of the Indian Penal Code, 1860.

(2.) The criminal petition No. 9053/2022 is filed by the accused No.16 under Sec. 438 of the Code of Criminal Procedure, 1973, for granting anticipatory bail in Crime No.108/2021 registered by Kodihalli Police Station for the offences punishable under Ss. 120B , 143 , 147 , 148 , 114 , 302 and read with Sec. 149 of the Indian Penal Code, 1860.

(3.) Heard the arguments of the learned counsel for the petitioners in both the cases and the learned High Court Government Pleader for the respondent-State.