(1.) SINCE both these petitions are filed in respect of the Crime No. 231/2014 dated 27.10.2014 registered by the respondent/Police, they are taken up together for disposal.
(2.) BOTH these petitions are filed under Section 438 of Cr.P.C.
(3.) IT is the submission for the petitioners that, accused Nos. 2 and 3 were enlarged on bail by the trial court; Accused No. 1 is in no way connected with the sale transaction of the commission due to accused Nos. 4 and 5 from the complainant. He is not a habitual offender. He has been acquitted from criminal cases on the basis of which the prosecution is trying to brand him as criminal. He is a businessman and a permanent resident of Hubballi. Except the offence under Section 384 IPC and Section 66(A) of the Information Technology Act, 2000, all other offences alleged against him are bailable. The Police are attempting to arrest him, hence, he may be granted anticipatory bail.