MUNIRAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned Government Pleader.

(2.) THE present petitioners are said to be arraigned as accused Nos. 2, 3 and 5 along with accused Nos. 1 and 4.

(3.) THEREFORE , in the facts and circumstances of the case, the petition is disposed of with liberty to the petitioners to approach the Court below seeking bail. However, the petitioners apprehend that they may be taken into custody even before their application for bail is considered by the Court below. It is made clear that the Court below may not take them into custody pending consideration of their application for regular bail. Accordingly, the petition stands disposed of.