NARESH SHENOY Vs. STATE BY BARKE PS

JUDGEMENT

(1.) The petitioner has approached this court seeking grant of anticipatory bail in connection with Crime No.35/2016 of Barke Police Station, Mangalore, for the offence punishable under section 302 read with Section 34 of IPC.

(2.) Subsequent to filing of the Petition, the 3rd party intervener has approached this Court seeking permission to contest the petition, by filing IA No.2/2016 and he is also represented by Sri N. Ravindranath Kamath, Advocate. The said IA No.2/2016 was allowed by this Court vide order dated 25.4.2016.

(3.) Heard Sri M.S. Shyam Sundar, learned counsel for the petitioner, Sri P.M. Nawaz, SPP-I and also Sri N. Ravindranath Kamath, Advocate for intervener. Perused the records.