ADINARAYANA REDDY AND OTHERS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Petitioner Nos. 1 to 11/accused Nos. 1 to 11 and petitioner Nos. 12 to 14/accused Nos. 13 to 15 have moved this petition seeking for an order of anticipatory bail in Crime No. 358/2017 registered for the offences punishable under Sections 143, 147, 148, 323, 324, 354A, 448, 504 and 506 read with Section 149 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned High Court Government Pleader on behalf of the respondent-State. Learned High Court Government Pleader has not filed any objections but has orally opposed the petition.

(3.) Learned counsel for the petitioners submits that petitioner No. 4 - Chinnaappa Reddy himself has lodged a complaint against the complainant and his men in Crime No. 359/2017 in respect of the very same offences and after investigation, charge-sheet is laid against the complainant as well as his men for the offences punishable under Sections 143, 323, 324, 355, 504 and 506 read with Section 149 of IPC.