DALAPPA, S/O. LATE. THIPPANAYAK Vs. STATE OF KARNATAKA, BY SHESHADRIPURAM P.S., BANGALORE

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 438 of Cr.P.C., praying for grant of anticipatory bail.

(2.) IT is stated in the petition that the petitioner is innocent of the offences alleged against him and he has been falsely implicated in the case. The petitioner is ready to abide by all conditions that may be imposed. Therefore, the petitioner has prayed for grant of anticipatory bail.

(3.) THE learned counsel for the petitioner contended that the petitioner is innocent of the offences alleged against him and he has been falsely implicated in the case and he is ready to abide by all the conditions to be imposed. Therefore, the petitioner can be granted anticipatory bait.