VENKATESH NAIK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Apprehending his arrest by the respondent Mahila Police, Shimoga in connection with case registered in Crime No.115/12 for the offences punishable under Sections 114, 307, 324, 342, 506 read with Section 34 of IPC, the petitioner arraigned as accused No.1 has presented this petition under Section 438 of Cr.P.C. seeking the relief of anticipatory bail.

(2.) The petition is opposed by respondent - State.

(3.) I have heard both sides and perused the records made available.