DEVIKA CHITTIAPPA RAO Vs. NIL

JUDGEMENT

(1.) This petition is filed by the petitioner accused No.8 under Section 438 of Cr.P.C. seeking anticipatory bail to direct the respondent police to release the petitioner on bail in the event of his arrest in Crime No.83/2018, by Thirumalashettihalli Police Station, for the offences punishable under Section 143, 147, 148, 363, 324, 355, 302, 506, 327, 114 read with Section 419 of IPC and Section 3(1)(r) and 3(1)(s) of SC/ST Act, 1989, registered as special case No.292/2018, pending before the II Addl. District & Sessions Judge, Bengaluru Rural District.

(2.) The learned High Court Government Pleader submitted that notice was issued to the complainant and it has been duly served.

(3.) Heard learned counsel for the petitioner and the learned High Court Government Pleader for the respondent State. Perused the records.