(1.) Petitioner is before this Court under Sec. 438 of the Criminal Procedure Code, 1973 with a prayer to release him on bail in the event of his arrest in Crime No.116/2013 pending before the I ACMM, Bangalore in C.C.No.15786/2013 for the offences punishable under Ss. 379 and 413 of IPC.
(2.) Learned High Court Government Pleader, on instructions, submits that the petitioner has jumped bail and before the Trial Court, proclamation orders have been issued against him.
(3.) The Hon'ble Supreme Court in the case of 'STATE OF MADHYA PRADESH VS. PRADEEP SHARMA' (AIR 2014 SC 626) has observed that anticipatory bail applications filed by the accused as against whom proclamation orders have been issued by the Courts, should not be entertained.