KATHYAYINI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Y.S. Prakash, learned counsel for the petitioners, and Sri S. Vishwamurthy, learned High Court Government Pleader for the respondent-State.

(2.) Present petition is filed under Sec. 438 of Code of Criminal Procedure, 1908, with the following prayer: -WHEREFORE, the petitioners above named most respectfully prays that this Hon'ble Court may be pleased to enlarge them on anticipatory bail in Crime No.70 of 2022 of Respondent-Basaveshwara Nagar Police Station pending before 4th Additional Metropolitan Magistrate at Bengaluru (4th ACMM) against the petitioners for the offences punishable under Ss. 506, 504, 406, and 420 read with 34 of the Indian Penal Code, on such terms and conditions that this Hon'ble Court deems fit and proper to grant in the circumstances of the case to meet the ends of justice."

(3.) The brief facts of the case are as under: A complaint came to be filed by Sri A.M.R. Veeraiah, S/o. A.M.R. Kottura Basayya at Basaveshwara Nagar Police Station, Bengaluru, in Crime No.70 of 2022 for the offences punishable under Ss. 506, 504, 406 and 420 read with Sec. 34 of the Indian Penal Code, 1860, against the petitioner and another person.