SRI LAKKANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos.1, 2 and 3 under Sec. 438 of Crimial P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioners on bail in the event of their arrest for the offences punishable under Sections 506 , 504 , 436 read with Sec. 34 of Penal Code and also under Sections 4 , 3(1) (x) of Scheduled Castes and Scheduled Tribes (Prevention of Attrocities) Act, 1989 (for short 'the Act') registered in respondent police station Crime No.117/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioners 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 and other materials produced in the case.