ISMAIL ZABIULLA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Umesh P.B., learned counsel for the petitioner and Sri S. Vishwamurthy, learned High Court Government Pleader.

(2.) Petition under Sec. 438 Cr.P.C., with the following prayer:

(3.) While addressing the arguments, the learned counsel for the petitioner brought to the notice of this Court in column No.17 of the charge sheet, allegations against the present petitioner is only for the offences punishable under Ss. 504 and 506 of IPC. Both the offences are bailable in nature and therefore, per se anticipatory application is not maintainable.