H.C. EARAPPA REDDY 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, to direct the respondent-police to release the petitioner-accused on bail in the event of his arrest for the offences punishable under Sections 327 , 302 read with 34 of IPC registered in respondent police station Crime No.28/2017 dated 04/12/2017. Subsequently Crime No. 223/2017 is registered by Kolar Town, police station.

(2.) After the demise of the injured in the hospital, subsequently the offence under Section 305 of IPC also came to be inserted in place of section 302 of the IPC , registered in respondent-police station in Crime No.28/2017, subsequently Crime No. 223/2017 is registered by Kolar Town, police station.

(3.) Heard the arguments of the learned counsel appearing for the petitioner-accused No.1 and also the learned High Court Government Pleader appearing for the respondent-State.