R.K.VISHWANATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Learned counsel Sri.B.S.Prasad for petitioner and Sri.K.Nageshwarappa, learned HCGP for respondent are present.

(3.) The petition is filed under Section 438 of Cr.P.C. wherein the petitioner seeks grant of anticipatory bail in Crime No.61/2020 for the offence punishable under Sections 143 , 144 , 147 , 148 , 341 , 504 , 302 , read with 149 of IPC of the respondent Police Station.