RAMESH V G Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused No.1, 4 and 3 under Section 438 of Cr.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 504, 506, 427, 114 r/w 34 of IPC and also under Sections 3(1)(r), 3(1)(s) , 3(2) (v-a) of the Schedule Castes and Schedule Tribes (Prevention of Atrocities) Act, 1989 registered in respondent police station Crime No.253/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioners/accused Nos.1, 4, &3 and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) It is stated that respondent No.2 has been served with the notice, but there is no representation on behalf of respondent No.2.