NAGENDRASWAMY K.M. Vs. STATE

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused 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 offences punishable under Sections 506, 504 and 307 of IPC registered in respondent police station Crime No. 84/2014.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner/accused and also the learned HCGP for the respondent -State.

(3.) ACCORDINGLY , petition is allowed. The respondent -Police is directed to enlarge the present petitioner on bail in the event of his arrest for the alleged offence punishable under Sections 506, 504 and 307 of IPC registered in respondent police station Crime No. 84/2014, subject to the following conditions: