B.M. DINESH @ DONNE Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioner -accused No. 7 under Section 438 of Cr. P.C. seeking anticipatory bail to direct the respondent -police to release the petitioner on bail, in the event of his arrest, for the alleged offence punishable under Section 395 of IPC registered in respondent -police station Crime No. 27/2013.