VINAY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS is the petition filed by the petitioners/accused under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent -police to release the petitioners -accused on bail in the event of their arrest for the alleged offences punishable under Section 341, 504, 307, 323 r/w Section 34 of IPC, registered in Crime No. 129/2014.

(2.) HEARD the learned Counsel appearing for the petitioners and the learned High Court Government Pleader for the respondent/State.

(3.) AS against this, the learned High Court Government Pleader during the course of his argument submitted that the injured himself is a better witness in this case and he has clearly stated in his statement that the petitioners have assaulted him and caused the injuries. He also made submission that from the date of the incident, the petitioners are absconding and not available for interrogation. Hence, he submits that, the petitioners are not entitled to be granted with the relief of anticipatory bail.