ARJUN BELMAR S/O. NARAYANA RAO AND ABHISHEK BELMAR S/O. NARAYANA RAO Vs. THE STATE OF KARNATAKA BY THE OFFICER IN CHARGE

JUDGEMENT

(1.) HEARD the learned Counsel on both sides.

(2.) ANTICIPATORY bail is sought for by the petitioners in respect of a case registered against them in Crime No. 209/2009 for the offences punishable under Sections 323, 324, 504, 143, 147, 148, 307, 506(B) r/w. 149 IPC and 27 of Arms Act, 1959.

(3.) THE learned Government Pleader appearing for the State opposes the bail petition by contending that the petitioners committed offences alleged against them.