G. ASHOKA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Basavaraju T.A., learned counsel for the petitioners and learned High Court Government Pleader for the respondent-State.

(2.) The petition is filed under Sec. 439 Cr.P.C. At the outset, this Court by order dtd. 29/3/2023 in Crl.P.No.2281/2023 granted anticipatory bail to the four accused persons. These petitioners were arrested in respect of Cr.No.8/2023 of Masthi Police Station on 30/1/2023. One of the accused person by name Smt.Papamma had also filed a case against the complainant in the present case, which is pending in Cr.No.9/2023.

(3.) Following the dictum of the full Bench judgment of this Court in case of STATE OF KARNATAKA, BY CIRCLE INSPECTOR OF POLICE VS. HOSAKERI NINGAPPA AND ANOTHER reported in ILR 2012 KAR 509, the investigation is to be conducted by the one and the same investigation officer.