SRI NANJUNDAIAH AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 of Cr.P.C seeking anticipatory bail in Crime No.97/2018 registered for the offences punishable under Sections 504, 506, 419, 415, 416, 477, 340, 348, 420, 352, 339, 426, 417 read with Sections 3 and 4 of Karnataka Prohibition of Charging Exorbitant Interest Act, 2004.

(2.) Heard the learned counsel for the petitioners and learned HCGP.

(3.) Learned HCGP has not filed any statement of objections, but has orally opposed the petition.