BHEEMANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This bail petition is filed by the petitioners /accused Nos.1 to 3 under Section 438 of Cr.P.C. seeking anticipatory bail in the event of their arrest in of Gurumitkal P.S., for the offences punishable under Sections 143, 147, 148, 448, 323, 324, 307, 354, 504, 506 R/w Section 149 of IPC.

(2.) Brief facts of the case of the prosecution is as under:

(3.) I have heard the learned counsel for the petitioners as well as the learned High Court Government Pleader for respondent and perused the records of the case.