NAGAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) This petition is by accused Nos.2 and 3 under Sec. 438 of Cr.P.C., praying to grant anticipatory bail in their favour in Crime No.101/2023 of Shorapur Police Station, District Yadgiri, registered for the offences punishable under Ss. 323, 324, 326, 354, 504, 506 red with Sec. 34 of IPC.

(3.) Brief facts of the prosecution case are as under: