MAILARI @ C. MAILARAPPA PILLI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioners -accused nos. 1, 2 and 6 under Section 438 of the Cr.P.C., seeking anticipatory bail to direct the respondent -police to release them on bail in the event of their arrest in Crime No. 308/2013 for the offence punishable under Section 365 read with 34 of the IPC, which was initially registered in Crime No. 10/13 of Rajanukunte police station and subsequently transferred to the jurisdictional police station.

(2.) HEARD the learned counsel for the petitioners -accused and also the learned High Court Government Pleader for the respondent -State.

(3.) AS against this, the learned High Court Government Pleader during the course of arguments submitted that the investigating officer has collected the material, which goes to show the involvement of the present petitioners in the alleged crime. He submitted that the investigation is still under progress and at this stage, the petitioners are not entitled for anticipatory bail.