UMAR ADIL SHARIEF Vs. STATE

JUDGEMENT

(1.) THIS petition is filed under Section 438 of Cr.P.C. seeking anticipatory bail in respect of Cr. No. 926/2014 registered by the Madivala Police Station for offences punishable under Sections 376 and 319 of IPC.

(2.) BAIL application filed by the petitioner has already been dismissed by the Court of the LIII Addl. City & Sessions Judge, Bangalore on 12.8.2014 in Crl. Misc. No. 4164/2014. The petitioner is apprehending arrest at the hands of the respondent -Police.

(3.) PERUSED the records. Heard the learned counsel for the petitioner.