HANUMANTHAPPA Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) Common ORDER ON THE APPLICATIONS FILED UNDER SECTION 438, Cr.P.C. Petitioner in the main petition bearing Crl.P.1439/16 is the 4th accused and the petitioner in the connected petition, Crl.P.1629/16 is the 3rd accused respectively in RC.27(A)/2015, a case registered for the offences punishable under Sections 420, 468, 471, I.P.C. and Section 13(2) read with 13(1)(d) of the Prevention of Corruption Act, 1988 and Section 66 of the Information & Technology Act. Both of them are apprehending arrest at the hands of respondent-CBI and hence separate anticipatory bail applications have been filed on their behalf.

(2.) The respondent has filed detailed objections opposing both the applications.

(3.) Heard Sri K.Shashikiran Shetty, learned senior counsel representing Hanumanthappa (petitioner in Crl.P.1439/16) and Sri B.M.Shyamprasad, learned senior advocate representing Pradeepkumar (petitioner in Crl.P.1629/16).