MOHAMMED SHAMEEM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Rajashekar.S, learned counsel for the petitioners and Sri. S.Viswamurthy, learned High Court Government Pleader for the respondent-State. Perused the records.

(2.) Present petition is filed under Sec. 438 of Cr.P.C. with the following prayer: -Wherefore, the petitioners most humbly pray that this Hon'ble Court be pleased to allow this petition and enlarge the petitioners on anticipatory bail in Crime No.3/2023 registered by the Moodabidre Police Station for the offences punishable under Sec. 306 r/w 34 of IPC, pending on the file of Civil Judge and JMFC Court, Moodabidre. Mangalore City and grant such other and further reliefs as this Hon'ble court deems fit and proper under the facts and circumstances of the case in the interest of justice.-

(3.) The brief facts of the case are as under: