MEHARAJ Vs. STATE

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for the respondent-State.

(2.) The petitioner/accused No.2 has filed this petition under Section 438 of the Cr.P.C. for granting anticipatory bail in Crime No.112 of 2020 registered by K.G. Halli Police Station, Bengaluru, for the offence punishable under Section 306 of the Indian Penal Code (for short, 'the IPC').

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