LOHITH K.Y Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner-accused No.2 seeking anticipatory bail in the event of his arrest in connection with Crime No.229/2019 (C.C. No.1394/2019) registered by the Tavarekere Police Station for the offence punishable under Sec. 324, 395, 397, 307, 201 of IPC and under Sec. 27 of the Indian Arms Act, 1959.

(2.) The facts briefly stated in the petition are that on the complaint filed by Suresh, S/o Siddaraju, cashier in Shekar Wines Shop, the police have registered the case. After conducting the investigation a charge sheet has been filed which is numbered as C.C. No.1394/2019 on the file of II Additional Civil Judge and JMFC, Magadi.

(3.) After filing of the charge sheet the police officials are making attempts to arrest the petitioner. The bail petition filed before the Sessions Court is rejected.