SALMAN PASHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused No.4 for grant of anticipatory bail under Section 438 of Cr.P.C.

(2.) Investigation is completed and charge sheet is laid against five accused persons.

(3.) The case of the prosecution is that on credible information, the ASI of J.J. Nagar Police station proceeded to the spot i.e., behind the compound of Sri Dayananda Seva Samaja Samudaya Bhavan and found five accused persons involved in making preparation for committing Dacoity.