SRI B.H SUBRAMANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Section 438 Cr.P.C., for grant of anticipatory bail in Crl.No.134/2018 registered for the offences punishable under Sections 376, 506 read with Section 34 of IPC and Sections 4, 21(1) of POCSO Act. Petitioner is shown as accused No.2.

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

(3.) Learned High Court Government Pleader has not filed any statement of objections, but has orally opposed the petition.