YAMUNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) CRIMINAL Petition No.4368/2014 is clubbed with Criminal Petition No.4369/2014. Since these petitions are in respect of the same crime number, they have been taken together to dispose of them by common order.

(2.) CRIMINAL Petition No.4368/2014 is a petition filed by the petitioners/accused Nos.3 to 6 under Section 439 Cr.P.C. seeking their release on bail and Criminal Petition No.4369/2014 is a petition filed by the petitioners/accused Nos.1 and 2 under Section 438 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 offences punishable under Sections 143, 147, 148, 447, 323, 342, 354, 307, 395, 427, 455 read with Section 149 of I.P.C. and under Sections 2(A) and 2(B) of the Karnataka Prevention of Destruction and Loss of Property Act, 1981 registered by the respondent -police in Crime No.137/2014.

(3.) HEARD the arguments of the learned senior counsel appearing for the petitioners/accused in respect of both petitions and also the arguments of the Special Public Prosecutor for the respondent -State in respect of both petitions.