BHEEMA NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners-accused Nos.2 and 4 are before this Court seeking grant of anticipatory bail in Crime No. 92/2023 of Shikaripura Police Station, pending on the file of the learned Principal Civil Judge (Jr.Dn) and JMFC, Shikaripura, Shimoga, registered for the offences punishable under Ss. 25 and 27 of Arms Act, 1959, on the basis of the first information lodged by the informant - Raghavendra K B.

(2.) Heard Smt. Vinita J.D, learned counsel for Sri. Devendrappa, learned counsel for the petitioners and Sri. K Rahul Rai, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

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