MALAGOUDA Vs. STATE OF KARANTAKA

JUDGEMENT

(1.) Learned counsel for the petitioners has filed a memo stating that petitioner No.1 herein who is arraigned as accused No.2 was arrested by the Police and the petition filed against him has become infructuous.

(2.) Memo is placed on record and the petition filed against the petitioner No.1-accused No.2 is dismissed as not pressed.

(3.) This criminal petition is filed by the petitioner Nos.2 and 3, who are arraigned as accused Nos.3 and 4 respectively under Section 438 of Cr.P.C., seeking anticipatory bail in Crime No.95/2019 of Harugeri P.S. for the offences punishable under Section 420 read with Section 34 of IPC.