MAHENDRA ALIAS SHAMBULINGA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD both sides in respect of anticipatory bail sought by the petitioner.

(2.) SUBMISSION made is that the name of the petitioner was not found in the FIR and the charge sheet also does not mention no overt act of this petitioner and the offences alleged are under Sections 147, 148, 323, 324, 307 r/w 149 of IPC and under Section