STATE OF KARNATAKA Vs. ASWATHAPPA

JUDGEMENT

(1.) Shri Thimmarayappa for the petitioner and Sri C. H. Hanumantharaya for the respondents submitted that the matter itself may be heard finally on merits. Accordingly, arguments on the final merits of the petition are heard and it is disposed of finally.

(2.) The present respondents are being proceeded for the offence under Section 302. The present respondents have filed an application under Section 438 for anticipatory bail. The Sessions Judge passed an order dated 30 10-1987 reading as :

(3.) Section 438 Cr.P.C. reads as :