SURYA BRAHMAVAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners are before this Court under Sec. 438 of Cr.P.C. seeking anticipatory bail in connection with a case registered in Crime No.244/2022 of Vinobanagara Police Station, for the offences punishable under Ss. 323, 324 , 353, 406, 417, 420, 465, 504, 506 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter referred to as ' IPC ' for short).

(2.) A private complaint was filed by one Srinivasa bin Venkatachalayya before the learned JMFC Court, Shivamogga against the petitioners, which was referred to Police for investigation, which culminated in the registration of the above mentioned FIR.

(3.) Heard the learned Senior counsel for the petitioners and learned High Court Government Pleader for respondent - State and perused the material on record.