NAGARAJ AND ORS. Vs. STATE

JUDGEMENT

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

(2.) PETITIONERS are accused in Cr. No. 62/2015 on the file of the respondent - Rajanukunte Police Station, for the offences punishable under Sections 370, 323, 341, 342, 357, 504, 506 of IPC r/w Sec. 16, 17 and 18 of the Bonded Labour System (Abolition) Act, 1976 and Section 14 of the Child Labour (Prohibition & Regulation) Act, 1986. Apprehending their arrest at the hands of the respondent Police they filed anticipatory bail application under Section 438 of Cr.P.C. seeking their release.

(3.) LEARNED counsel for the petitioner brings to the notice of the court certain records and contends that a false complaint came to be lodged against them and there was sufficient material with the prosecution against these petitioners. He contends that there is handy work of some persons, who are interested in the alleged incident and inimical towards them. He further contended that the complaint came to be lodged against these petitioners only on the ear say information and that too, the said persons from Orissa were found not at the work spot of the petitioners but in Yelahanka Railway Station. He contends that entire case depends on circumstantial evidence. They have been falsely implicated in this case. The petitioners undertake to abide by any of the conditions that may be imposed by this court while granting the bail.