SRI. L. SAMPATHKUMAR Vs. STATE BY CHIKKAJALA POLICE

JUDGEMENT

(1.) This is a petition filed by the petitioners/accused Nos.3, 4 and 5 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent police to release the petitioners/accused Nos.3, 4 and 5 on bail in the event of the their arrest for the alleged offences punishable under Sections 120 , 307 , 403 , 420 , 423 , 425 , 463 , 464 , 465 , 466 , 467 and 468 of IPC read with Section 3(1) (4)(5)(6)(9) and Section 15(2) of SC/ST (Prevention of Atrocities) Act, registered in respondent - police station,

(2.) Heard the arguments of the learned counsel appearing for the petitioners/accused Nos.3, 4 and 5 and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) I have perused the grounds urged in the bail petition, FIR, complaint, order of the learned Sessions Judge, Bengaluru City rejecting the bail application of the petitioners and also other materials produced in the case.