SRINIVASA (BELAMARANAHALLI) AND OTHERS Vs. STATE OF KARNATAKA REP BY VEMGAL POLICE STATION, REPRESENTED BY STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) This petition is filed by the petitioners/accused under section 438 of Cr.P.C., 1973 seeking anticipatory bail, to direct the respondent-police to release the petitioners-accused on bail in the event of their arrest for the alleged offences punishable under Sections 427, 504, 143, 147, 341, 385, 379, 323, 148, 506B read with 149 of IPC and Section 3(1)(x) of Schedule Castes and Scheduled Tribes 1989 (Prevention of Atrocities) Act 1989, registered in respondent police station Crime No.285/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioners/accused 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 placed on record.