ANANDA GOWDA Vs. STATE

JUDGEMENT

(1.) THIS is the petition filed by the petitioners/accused Nos. 1 to 5 and accused No. 14 under Section 438 of Cr.P.C. seeking anticipatory bail to release the petitioners on bail in the event of their arrest in Crime No. 112/2014 registered in respondent -police station for the offences punishable under Sections 143, 147, 504, 506, 448, 427 and 392 R/W 149 of IPC and also Section 9B(b) of Explosive Act.

(2.) HEARD the arguments of the learned counsel appearing for the petitioners/accused Nos. 1 to 5 and 14 and also heard the learned High Court Government Pleader for the respondent -State.

(3.) AS against this, learned High Court Government Pleader during the course of his argument made the submission that looking to the complaint averments and also statement of witnesses recorded by the investigating officer during the investigation it prima -facie goes to show the involvement of the present petitioners in committing the alleged offences. They are the eye witnesses to the alleged incident. All these petitioners are absconding since from the date of incident and investigating officer has to interrogate accused persons. Hence, they are not entitled to be granted with bail.