K J GURUMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These are two criminal petitions connecting a common Crime No.48/2019 registered by Jagalur Police Station, Davanagere for the offence punishable under Sections 143, 147, 148, 323, 324, 341, 307, 504, 506 read with Section 149 of IPC. Since both the petitions are interconnected, they are taken up for common disposal.

(2.) Criminal Petition No.3041/2019 is filed under Section 438 of Cr.P.C., wherein the petitioners apprehend arrest and claim innocence and seek anticipatory bail. Insofar as is concerned, it is filed under Section 439 of Cr.P.C. and the petitioners therein seek regular bail.

(3.) The petitioners in are accused Nos.1, 2, 3, 6, 7, 9, 10, 11, 13, 14, 15 and 16 respectively. At the same time, the petitioners in are accused Nos.4, 5, 8 and 12 respectively.