SUHAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners-accused Nos.2 and 8 are before this Court seeking grant of anticipatory bail in Crime No.252/2022 of Bannur Police Station, Mysuru, pending on the file of the Principal Civil Judge (Jr.Dn.) and JMFC at T.Narasipura, registered for the offences punishable under Ss. 143 , 144 , 147 , 148 , 341 , 323 , 324 , 504 , 506 , 307 , 149 of Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant- Sri. Thousif Ahamad.

(2.) Heard Sri. Pratheep K.C., learned Counsel for the petitioners and Sri. K.Rahul Rai, learned High Court Government Pleader for the respondent -State and Sri. Afroz Pasha, learned counsel for the complainant. Perused the materials placed on record.

(3.) Learned Counsel for the petitioners submitted that the petitioners are arrayed as accused Nos.2 and 8. They are innocent and law abiding citizens. They have not committed any offences as alleged. They have been falsely implicated in the matter without any basis. Since there is reasonable apprehension of being arrested by the police, they are before this Court.