JUDGEMENT
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(1.)This petition is filed by the petitioners-accused Nos.3, 4 and 6, under Sec. 438 of Cr.P.C., for
granting anticipatory bail in Crime No.180/2022
registered by Gubbi Police Station, Tumakuru District
for the offence punishable under Ss. 143 , 147 ,
302 , 323 , 324 and 504 read with 149 of IPC .
(2.)Heard the arguments of learned counsel for petitioners and learned HCGP for respondent-State.
(3.)Learned HCGP submits at this stage, that the petitioners are already released on bail by the police
by taking the bond with surety from one Satish as
there is no sufficient evidence against the petitioners.
Hence learned HCGP submits, once the accused
released on bail by executing bond, question of
apprehension of arrest, does not arise. Considering
the facts and circumstances of the case, once the
accused persons are already apprehended by the
police and released them on bond as per Sec. 169
of Cr.P.C for deficiency of evidence, the question of
apprehension of arrest does not arise. The police can
file charge sheet, if any material is found against
petitioners.
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