A. SHRAF AND ORS. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail in respect of a case registered against the petitioners, who are accused Nos.1 and 2 in Cr.No.288/2014 by Chamarajpet Police Station. Offences are punishable under Sections 370, 370A of IPC, Sections 3 and 14 of the Child Labour (Prohibition & Regulation) Act, 1986 and Section 23, 25 of Juvenile Justice Act.

(2.) Bail application filed on behalf of the petitioners has already been dismissed by the Court of the Addl. City Civil & Sessions Judge, Bangalore on 2.2.2015 in Crl.Mis.Nos.1/2015 and 2/2015. The petitioners are apprehending arrest at the hands of the respondent police and hence they have approached this Court seeking anticipatory bail.

(3.) The learned Government Pleader has filed detailed objections opposing the bail application.