HARISH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioners/accused Nos. 1 to 4 under Section 438 of Cr. P.C. seeking anticipatory bail to direct the respondent -police to release the petitioners on bail, in the event of their arrest, for the alleged offences punishable under Sections 307 and 149 of IPC registered in respondent -police station Crime No. 212/2014.

(2.) HEARD the arguments of the learned counsel for the petitioners -accused No. 1 to 4 and also the learned Government Pleader appearing for the respondent -State.

(3.) AS against this, learned Government Pleader during the course of his arguments has submitted that prosecution has placed prima facie material to show the involvement of the present petitioners in the commission of the alleged offences. The investigation is still going on and not yet completed. Hence, at this stage, petitioners are not entitled to anticipatory bail.