LALITHA VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for the respondent-State.

(2.) This petition is filed by the petitioner under Section 438 of the Code of Criminal Procedure, 1973, (for short, the Cr.P.C. ) for granting anticipatory bail in Crime No.4 of 2019 registered by Banaswadi Police Station, Bengaluru, for the offences punishable under Sections 419, 420, 467, 468, 504, 506B and 120B of the Indian Penal Code, 1860 (for short, the IPC ) on the private complaint filed by one K. Kumar before the XI Additional Chief Metropolitan Magistrate, Bengaluru, in P.C.R. No.58494 of 2018.

(3.) Heard the arguments of the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent-State.