K.G. LOKESHAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioners/accused Nos.2 to 4 under Section 438 of Cr.P.C. praying this Court to release them on anticipatory bail in the event of their arrest in Crime No.126/2018 of Birur Police Station, Chikkamagaluru for the offences punishable under Sections 376(2)(n), 417, 504 R/w 34 of IPC and Section 3(1(r), 3(1)(s), 3(1)(w)(i)(ii), 3(2) ) of SC/ST (POA) Act, 2015.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.

(3.) Though notice is issued to the complainant and served through police, she has remained absent.