T L NAGARAJ ALIAS MANDYA NAGARAJ Vs. STATE

JUDGEMENT

(1.) THIS is a petition filed by the petitioner under Section 438 Cr.P.C. seeking anticipatory bail to direct the respondent Rajajinagar Police to release the petitioner on bail in the event of arrest of the petitioner for the offences punishable under Sections 506, 509, 354, 307 read with Sec. 34 of IPC registered by the Rajajinagar Police in Crime No. 273/2013.

(2.) THE case of the prosecution in brief as per the averments of the complainant are that :

(3.) HEARD the learned Counsel appearing for the petitioner accused No.2 and also the learned Government Pleader for the respondent State.