MANJUNATHA AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Government pleader appearing for the respondent - State.

(2.) Petitioners in Crl. P. No.6757/2015 have filed bail application under Section 439 of Cr.P.C. seeking regular bail, whereas the petitioners in Crl.P. No.6758/2015 have filed anticipatory bail application under Section 438 of Cr.P.C. Both these petitions relate to Crime No.211/2015 on the file of Manchenahalli Police Station, Gowribidanur Taluk, Chikk-aballapur District.

(3.) The learned Government Pleader has vehemently opposed the bail application on the ground that prima facie case is forthcoming with regard to the murder of one lady by name Yashodha by these accused near their house on the evening of 11.08.2015. Therefore, he submits petitioners in Crl.P. No.6758/2015 are required for custodial interrogation in regard to serious allegations made against them. Hence, he requests this Court to reject both the bail applications.