RUSTOM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Syed Khaleel Pasha, learned counsel for the petitioner/accused No.4 and Sri Channappa Erappa, learned High Court Government Pleader for the respondent/State.

(2.) Petitioner is before this Court with a successive bail request for grant of anticipatory bail under Sec. 438 Cr.P.C.

(3.) The charge sheet came to be filed. In the charge sheet, petitioner has been shown as accused No.4 and has been shown as absconding accused.