B.M.S. VEERAIAH Vs. STATE

JUDGEMENT

(1.) Learned Counsel for the petitioners filed a memo stating that petitioner 1 has been already arrested by the police and hence, he is withdrawing the petition so far as petitioner-accused 1 is concerned. Memo is placed on record. In view of the memo, petition so far as petitioner 1 is concerned is disposed of as withdrawn.

(2.) This is the petition filed by the petitioners-accused 2 to 7 under Section 438 of Criminal Procedure Code, 1973, seeking anticipatory bail to direct the respondent-police to release the petitioners on bail in the event of arrest of the petitioners for the alleged offences punishable under Sections 120, 120-B, 406, 408, 409, 420, 465, 468 and 477-A read with Section 149 of Indian Penal Code, 1860 and Section 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988 pending on the file of the Principal District and Sessions Judge at Chitradurga registered in the respondent-police station Crime No. 3 of 2014.

(3.) Heard the arguments of the learned Counsel for the petitioners-accused and also learned Special Public Prosecutor for the respondent-State Lokayukta.