KADEMAADA ANIL KALAPPA Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) HEARD the learned Counsel for the petitioner.

(2.) THE petitioner, under the apprehension that he may be arrested in connection with a case in Crime No.72/2011 for offences punishable under Sections 8 and 20 of the Narcotic Substances and Psychotropic Substances Act, 1985 and Rule 24 of the Karnataka Forest Act, 1963, had approached the trial court seeking anticipatory bail. The same has been rejected on the ground that the offences alleged are serious in nature and the trial court was not inclined to consider the case of the petitioner for grant of anticipatory bail.

(3.) THE learned counsel for the petitioner would submit that in the very criminal case, this court has entertained the applications for anticipatory bail of accused nos. 3 and 4 and on certain terms, has enlarged them on bail. Therefore, by parity of reasoning, the counsel for the petitioner would submit that since the present petitioner is not even named in the First Information Report, he is entitled to be granted anticipatory bail.