AVINASH RAJANNA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner / accused No.1 under Section 438 Cr.P.C. seeking anticipatory bail in Crime No.254/2019 of Jayanagar Police Station for alleged offences punishable under Sections 498-A , 506 of IPC, besides Sections 3 and 4 of the DP Act. The police are making hectic efforts to arrest this accused. Therefore, the counsel is praying to enlarge him on anticipatory bail in the event of his arrest for the grounds urged therein.

(2.) Heard the learned counsel for the petitioner and the learned HCGP for the State.

(3.) Factual matrix of the petition is as under: