A.M. HANUMANTE GOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused nos.1 to 3 in Crime No.201/2024 registered by Ulsoor Gate Police Station, Bengaluru City, for the offences punishable under Ss. 464, 420, 465, 468, 471, 34 of IPC, are before this Court in these two petitions filed under Sec. 482 of BNSS, 2023, seeking anticipatory bail.

(2.) Heard the learned Counsel for the parties.

(3.) FIR in Crime No.201/2024 was registered by Ulsoor Gate Police Station, Bengaluru City, for the aforesaid offences against the petitioners herein based on the first information received from Rajanikanth - Assistant Commissioner, Bengaluru South Sub-Division, Bengaluru City. Apprehending arrest in the said case, petitioners had filed Crl. Misc. No.8325/2024 before the jurisdictional Sessions Court, which was dismissed on 27/9/2024. Therefore, they are before this Court.