SURESH POOJARI AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader.

(2.) Petitioners are accused Nos.3, 5 and 6 in all these petitions. The cases are registered by the respondent - Mangaluru North Police Station for the offences alleged against them in the FIR. The bail applications are filed under Section 438 of Cr.P.C,

(3.) Petitioners are apprehending arrest in the hands of the respondent police. Hence, they have approached this Court seeking anticipatory bail. Similar application filed before the learned Principal Sessions Judge has been dismissed on contest on 11.06.2015.