R.D.PATIL Vs. STATE

JUDGEMENT

(1.) Criminal Petition No. 201625/2023 is filed by the petitioner/accused No. 2 under Sec. 438 of Cr.P.C., seeking anticipatory bail in Crime No. 295/2023 registered by University Police Station, Kalaburagi, for the offences punishable under Ss. 109, 114, 120-B, 420, 34, 37 of IPC and Sec. 66(D) of Information Technology Act, 2008 (for short, hereinafter referred to as 'IT Act')

(2.) Criminal Petition No. 201627/2023 is filed by the same petitioner who is accused No. 1 under Sec. 438 of Cr.P.C., seeking anticipatory bail in Crime No. 267/2023 registered by Afzalpur Police Station, Kalaburagi District, for the offences punishable under Ss. 109, 114, 120-B, 420, 34, 36, 37, 149 of IPC.

(3.) Criminal Petition No. 201738/2023 is filed by the same petitioner/accused under Sec. 438 of Cr.P.C., seeking anticipatory bail in Crime No. 144/2023 registered by Yadgiri Town Police Station, Yadgir District, for the offences punishable under Ss. 109, 114, 120-B, 420, 149 of IPC.