VIGNESH SHETTY @ VIGGU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused No.2, 4 and 5 under Section 438 of Cr.P.C. seeking anticipatory bail and to direct the respondent police to release them on bail in the event of their arrest for the alleged offence punishable under Sections 399 , 402 read with 149 of IPC and Sections 4 , 25(B)(b) of Arms Act registered by the respondent Police in crime No. 203/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioners and also the 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 produced by the petitioners along with the petition.