SRI. SHIVARAM P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Zahid Ali, learned counsel for the petitioners and Sri S.Vishwamurthy, learned HCGP for the respondent-Police.

(2.) The petitioners apprehend arrest by the respondent-Police in their Crime No.233/2017 registered for the offence punishable under Section 306 R/w 34 of IPC .

(3.) During the pendency of the petition, charge sheet is submitted to the Court arraying them as accused Nos.2 and 4.