APPASAHEB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners-accused Nos.1, 2 and 12 so also accused No.3 respectively in both the petitions are before this Court u/S 438 of Cr.P.C. seeking for anticipatory bail in the event of their arrest by Chikodi Police Crime No. 83/2019 registered for the offences punishable u/S 149, 406, 419, 465, 467, 420, 415, 417, 471, 477-A, 470 of IPC.

(2.) Heard the learned counsel for the petitioners so also the learned Govt. Pleader for the respondent-State.

(3.) It is contended by the learned counsel for the petitioners that on filing of the private complaint by the complainant in P.C. No. 238/2019 before the learned Prl. Civil Judge and JMFC, Chikodi at Chikodi, who has referred the complaint for investigation u/S 156(3) of Cr.P.C. to the jurisdictional Police and to submit the report. Accordingly, the case in Crime No. 83/2019 came to be registered, subsequently, the case been taken up for investigation by the investigating officer. In the private complaint, in all accused nos.1 to 48 have been arraigned, who are alleged to have colluded with each other with the criminal intention as narrated in the complaint in various paragraphs.