CHANDRAPPA AND ORS. Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioners/accused No. 1 to 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 alleged offences punishable under Sections 143, 147, 148, 307, 323, 324, 354, 504 r/w 149 of IPC registered in Respondent-police station in Crime No. 404/2017.

(2.) Heard the arguments of the learned counsel appearing for the petitioners/accused No. 1 to 3 and so also 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 in the case.