RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused No. 3 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 his arrest for the alleged offences punishable under Sections 427, 143, 144, 147, 148, 435, 436, 447, 448, 441 read with Section 149 of IPC, registered in respondent - police station in Crime No. 14/2014.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused No. 3 and also the learned High Court Government Pleader appearing for the respondent - State.

(3.) AS against this, learned H.C.G.P. during the course of his arguments submitted that in the complaint, name of the present petitioner is mentioned as one of the person who was present and participated the commission of alleged offence. Hence, he submitted that this itself is sufficient to show the involvement of the present petitioner in the commission of alleged offences and the offence alleged under Section 436 of IPC is a serious offence. Hence, petitioner is not entitled to be granted with anticipatory bail.