KARIGOWDA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Both petitions are connected together as they arise out of same Crime Number, but by different petitioner/accused persons.

(2.) is filed by accused No.1/petitioner-Karigowda under Section 438 Cr.P.C. seeking anticipatory bail and Crl.P.No.7567/2018 is filed accused Nos. 2 and 3/petitioners 1 and 2 under Section 439 of Cr.P.C. seeking bail.

(3.) The bail applications filed by the petitioners in both the petitions came to be dismissed by the Principal Sessions Judge, Mandya, on 29/9/2018 in Crl.Misc.Nos. 925/2018 and 924/2018.