SURESH BABU @ BABU @ ALUEMINIOUM BABU S/O LURDHANATHAN Vs. STATE OF KARNATAKA BY TILAK NAGAR POLICE BANGALORE CITY (REP BY LEARNED STATE P.P.)

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned Government Pleader for the respondent -State. Anticipatory bail is sought by the petitioner in respect of the case registered against him and others for the offence punishable under Section 302 r/w 34 of IPC.

(2.) THIS court rejected his anticipatory bail application in Crl. P. No. 6720/11 on 5.1.2012 with a specific direction to the petitioner to surrender and seek regular bail from the trial court. Despite the said direction given by this court, the petitioner has not approached the trial court, but once again comes up by way of this petition.