RAMBABU BHOJANNA ANNAGOUNI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No. 1 under Section 438 of Cr.P.C., seeking anticipatory bail in Crime No. 135/2017 of Muddebihal Police Station, registered for the offences punishable under Sections 109, 341, 323, 354(B), 307, 504, 506 R/wSection 34 of IPC.

(2.) The gist of the complaint is that,

(3.) I have heard the learned counsel for the petitioner and the learned Additional State Public Prosecutor appearing for respondent-State.