LOKESH G. N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners-accused Nos.1 and 2 are before this Court seeking grant of anticipatory bail in Crime No.13/2024 of Avalahalli Police Station, pending on the file of the learned Additional Chief Judicial Magistrate, Bengaluru Rural District, registered for the offences punishable under Ss. 419, 420, 464, 468, 471, 504, 506, 120-B read with Sec. 149 of Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant - Therese Babu.

(2.) Heard Sri. Anand R.V, learned counsel for the petitioners and Smt. N. Anitha Girish, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: