LAXMANA @ LAXMANA SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Counsel for the petitioner has consistently remained absent. However, from the contents of the petition, it is noticed that the present petitioner is accused no.4, in pending proceedings in the following circumstances:

(2.) Given the above circumstances, the petitioner has made out a case for the relief of anticipatory bail. In the result, the petition is allowed.