ZAHEED Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent - State.

(2.) The bail petition filed by petitioner Nos.1 and 3 is dismissed as not pressed as per the memo filed by the learned counsel for the petitioners.

(3.) The petitioner No.2 and 4, who are accused Nos.5 and 9 have filed this petition under Sec. 438 of Cr.P.C. praying to grant anticipatory bail in Crime No.17/2018 of Sindhanur police station, pending on the file of learned Additional Civil Judge (Jr.Dn.) and JMFC, Sindhanur in C.C.No.1259/2019, registered for the offences punishable under Ss. 143, 147, 323, 324 , 120-B, 504, 450, 307, 395 and 506 read with Sec. 149 of IPC.