NINGAIAH Vs. STATE

JUDGEMENT

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

(2.) Petitioners are arraigned as accused Nos.1,3 and 6 in Cr.No.80/2023 of Mysuru South Police Station registered for the offence punishable under Ss. 143 , 147 , 148 , 341 , 504 , 307 r/w 149 IPC .

(3.) This petition is filed under Sec. 438 of Cr.P.C. praying to enlarge the petitioners on anticipatory bail.