MOHAMMAD TAJAMIL PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.2 is before this Court seeking grant of anticipatory bail under Sec. 438 of Cr.P.C in Crime No.27/2019 of Thilaknagar Police Station, registered for the offences punishable under Ss. 307 and 504 R/w Sec. 34 of the Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant Sri. Salman.

(2.) Heard Sri. Dinesh Kumar Rao.K., learned counsel for the petitioner and Sri. Channappa Erappa, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) Learned Counsel for the petitioner submitted that the petitioner is arrayed as accused No.2. He is innocent and law abiding citizen. He has not committed any offence as alleged. He has been falsely implicated in the matter without any basis. The petitioner is having apprehension of being arrested, therefore, he is before this Court. The petitioner is the permanent resident of the address mentioned in the cause title to the petition and he is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition in the interest of justice.