UMESHA K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under section 438 of Cr.P.C., 1973 seeking anticipatory bail in Cr.No. 9/2017 presently pending in Spl. Case No. 2/2018 on the file of Spl. II Addl. District and Sessions Judge, Chitradurga for the offences punishable under Sections 143,147,295,323,354,355, 427,435,448 and 506 r/w Section 149 of IPC and under Sections 3(1)(r),3(i)(s),3(1)(w)(i)(ii) of SC/ST (PA) Act 1989.

(2.) Heard the learned counsel for the petitioner and learned HCGP.

(3.) Learned HCGP has not filed any statement of objections but has orally opposed the petition.