JANARDHAN AND ORS. Vs. STATE

JUDGEMENT

(1.) This petition is filed under Section 438 of Criminal Procedure Code, 1973 seeking anticipatory bail in respect of Cr. No. 15 of 2015 registered by the Urva Police Station. Offences are punishable under Sections 143, 147, 148, 448, 427, 324, 504, 506, 307 and 149 of Indian Penal Code, 1860 and Section 2(a) of Karnataka Prevention of Destruction and Loss of Property Act, 1981. Bail application filed by the petitioner has already been dismissed by the Court of the II Additional District and Sessions Judge, Dakshina Kannada, Mangalore on 23-4-2015 in Cri. Misc. No. 303 of 2015. The petitioners are apprehending arrest at the hands of the respondent-Police.

(2.) The Government Pleader has vehemently opposed the bail application on the ground that investigation is still under progress and they are required for custodial interrogation. It is further argued that these petitioners along with other accused had formed an unlawful assembly and came to the house of the Vidya, sister of Arun with intention to kill him.

(3.) Heard the learned Counsel for the petitioner and learned Government Pleader. Perused the records.