D. SHANKAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioners are accused Nos.1 and 2 respectively in Cr.No.56/2023 of Devarajeevanahalli police station registered for offences punishable under Ss. 506 , 341, 504, 420 r/w 34 of IPC .

(2.) Petitioners have filed this petition under Sec. 438 of Cr.P.C. seeking anticipatory bail.

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