VINODHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioners- accused Nos.1, 3, 9, 10 and 12 under Section 438 of Cr.P.C., seeking anticipatory bail in Crime No.35/2019 of Hanumasagar P.S., for alleging offences punishable under Sections 143, 147, 148, 323, 324, 307, 504, 302 r/w Section 149 of IPC. Learned counsel for the petitioners is seeking for anticipatory bail in the event of their arrest by the Police among the grounds urged therein.

(2.) Heard the learned counsel for the petitioners and the learned HCGP for the respondent - State.

(3.) In the meanwhile, learned counsel has filed a memo stating that not to press the petition against petitioner Nos.1, 2, 4 and 5.