ABHISHEK Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.6 under Section 438 of Cr.P.C. seeking to release the petitioner on anticipatory bail, in the event of his arrest, for the alleged offences punishable under Sections 143 , 147 , 148 , 120-B , 341 , 302 read with Section 149 of IPC registered in respondent police station Crime No.108/2016 now pending in Spl.C.C.No.131/2016 on the file of the II Additional District and Sessions Judge, Bangaluru Rural District.

(2.) The case of the prosecution is that the complainant is the brother of the deceased. It is stated in the complaint that one Anand informed him that the persons named in the complaint committed murder of his brother.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.6 and also the learned High Court Government Pleader appearing for the respondent-State.