KIRAN KUMAR Vs. STATE BY BANGARPET POLICE

JUDGEMENT

(1.) The petition is filed under Section 438 of the Criminal Procedure Code, 1973 seeking anticipatory bail, apprehending arrest for the offence punishable under Sections 468, 471 and 420 of Indian Penal Code, 1860.

(2.) The facts relevant for the purpose of this revision is as under. THE petitioner is a student studying in Bharath Polytechnic, Bangarpet. On 19-1-2009 while he was traveling in the KSRTC Bus, the conductor checked his bus pass and found that it was a fake document and it was in the name of some other student. In the circumstances, on enquiry with the petitioner it revealed that he purchased the same for an amount of Rs. 1,300.00 from one Vinod. It is under these circumstances, a complaint was filed and a case was registered in Crime No. 223 of 2009 against the petitioner and another, who is said to have sold the fake document to the petitioner.

(3.) I have heard the learned Counsel for the petitioner and also the learned Government Pleader.