NAGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

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

(2.) Learned counsel Sri. Girish N.R. for petitioner and Sri. K. Nageshwarappa, learned HCGP for respondent No.1 is present. Respondent No.2 served through police.

(3.) The petition is filed under Section 438 of Cr.P.C. wherein the petitioner seeks to enlarge him on anticipatory bail in the event of his arrest by the respondent-Yalandur Police in Crime No.3/2020 registered for the offences punishable under section 323 , 504 , 506 of IPC and Section 3(1) (c), 3(1) (r) and 3(1) (s) of SC and ST (POA) Act.