CHANDRASHEKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Shashidhar G, learned counsel for the petitioners and Sri. Vinayaka V.S., 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 pray that this Hon'ble Court may kindly be pleased to grant anticipatory bail to the petitioners, in the event of their arrest in Crime No.157/2022 of Chikkajala Market Police Station, Bengaluru, which is pending on the file of Addl. Civil Judge and JMFC., Devanahalli, Bengaluru Rural District for the offence punishable u/s Sec. 379 of Indian Penal Code to release the petitioners on bail in the event of their arrest, on such terms and conditions as this Hon'ble Court may deem fit to impose in the circumstances of the case and in the interest of justice.-

(3.) The brief facts of the case are as under: A complaint came to be lodged by Nadeem Khan S/o Eliyas Khan with Chikkajala Police Station on 6/12/2022, which was registered in Crime No.157/2022 for the offence punishable under Sec. 379 of Indian Penal Code (hereinafter referred to as 'the IPC' for short).