JAFAR SHAREEF @ JAFAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the petition filed by the petitioners/accused Nos.3, 7 and 8 under Section 438 of Cr.P.C. seeking Anticipatory bail for the alleged offences punishable under Sections 143, 147, 148, 448, 504, 506 R/W 149 of IPC and Section 2 (a) of Karnataka Prevention of Destruction and Loss of Property Act, 1981 registered by respondent police station, crime No.150/2017.

(2.) Heard the arguments of learned counsel appearing for petitioners/accused Nos.3, 7 and 8, so also the arguments of learned High Court Government Pleader for the respondent - State.

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