SHIVANNA.C Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the petition filed by the petitioners accused Nos.1 and 2 filed under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent Police to release the petitioners -accused on bail in the even to their arrest for the alleged offence punishable under Section 465 , 468 , 471 , 420 , 448 read with 34 of I.P.C . and under Section 3(1)(z) of SC/ST (Prevention of Atrocities) Act, 1989, registered in respondent Police Station in Crime No.232/2017.

(2.) Heard the arguments of learned counsel appearing for the petitioners-accused Nos.1 and 2 and so also learned H.C.G.P who is also assisted by respondent No.2-complianant who is also present before the Court.

(3.) I have perused the grounds urged in the bail petition, F.I.R., complaint and other materials produced in the case.