YASHWANTH KUMAR P. N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and learned High Court Government Pleader for respondent-State and perused the material on record.

(2.) This petition is filed under Sec. 438 of Cr.P.C. to enlarge the petitioner on anticipatory bail.

(3.) The petitioner is arrayed as an accused in Crime No.76/2023 of Hosakote Police Station, registered for offence punishable under Ss. 341, 504, 149, 386, 323, 324 , 342 and read with Sec. 149 of IPC.