VENKATEGOWDA AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THESE petitions are filed under Section 438 of Cr.P.C. Crl. P. 1644/2015 is filed by accused Nos. 7 and 8 and Crl. P. 1645/2014 is filed by accused No. 14 seeking anticipatory bail in respect of Cr. No. 132/2014 registered by the Hanur Police Station. Offences are punishable under Section 143, 144, 147, 148, 341, 448, 427, 307, 302 read with 149 of IPC. After concluding investigation charge sheet has been filed.

(2.) SIMILAR bail applications filed by the petitioners has already been dismissed by the Trial Court. The petitioners are apprehending arrest at the hands of the respondent -Police.

(3.) HEARD the learned counsel for the petitioner and learned Government Pleader. Perused the records.