CHANDRU L Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by petitioner under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of his arrest in Crime No.64 of 2022 of Ijoor Police Station for the offence punishable under Sec. 306 of IPC.

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

(3.) The brief factual matrix leading to the case is that;