SHANTHAMURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.1 in S.C No.188/2015 on the file LXIV Additional City Civil and Sessions Judge(CCH- 65) Bengaluru, seeking the relief of anticipatory Bail.

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

(3.) The petitioner was initially arrested in connection with Cr.No.301/2014 of Koramangala Police Station registered for the offence punishable under Section 397 of IPC. After completion of investigation, charge sheet was filed. The case of the prosecution is that on 06.04.2014 at about 1.00 a.m when CWs.1 and 2 were returning home after finishing their work, accused Nos.1 and 2 by showing a knife held both of them and attempted to commit robbery.