R. RAVIKUMAR Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) These are the petitions which are pertaining to the same crime number. Hence they have been taken together to dispose of them by common order.

(2.) These petitions are filed by the respective petitioners under Section 438 of the 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 Section 192(A) of the Karnataka Land Revenue Act, 1964 and Section 408 of the IPC registered in respondent police station Crime No. 55/20134.

(3.) Heard the arguments of the learned counsels appearing for the respective petitioners and also the learned HCGP for the respondent - State.