NAGESHA M. V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner/accused No.1 is before this Court under Sec. 438 of the Cr.P.C. seeking anticipatory bail in crime No.85/2023 registered by the Varuna Police station, Mysore for the offence punishable under Ss. 306 and 34 of the Indian Penal Code, 1860 ('the IPC ' for short).

(2.) Heard the learned counsel appearing for the petitioner and the learned HCGP appearing for the respondent.

(3.) Facts leading to the filing of this petition narrated briefly are.: