MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel appearing for the petitioner is submitting and also filed a memo seeking not pressing the petition in respect of accused Manjunath in this petition.

(2.) Memo is placed on record. Accordingly, the petition insofar as the accused Manjunath is dismissed as not pressed.

(3.) This is a petition filed by the petitioners-accused Nos.4 and 5 u/S 438 of Cr.P.C . in Gangavati Police Station Crime No. 199/2018 for the offences punishable u/S 143, 147, 148, 323, 324, 307, 504, 506 r/w Sec. 149 of IPC . Subsequent to registration of the crime against the accused the investigating officer has laid the charge sheet against the accused in C.C. No. 1732/2018 for the aforesaid offences. But these accused are absconding from the date of the alleged offences. Whereas the learned counsel for the accused is seeking anticipatory bail in the event of their arrest by the Police amongst the grounds urged therein.