BALAMURUGAN @ KARIYA BALU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner has sought for an order of anticipatory bail in Crime No.218/2017.

(2.) Investigation is completed and charge-sheet is laid against 6 accused persons under Sections 399 and 402 of IPC. Petitioner and accused Nos.4, 5 and 6 are shown as absconding.

(3.) Heard the learned counsel for petitioner and learned High Court Government Pleader.