AMEER AFZAR SYED SURUF Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) State counsel accepts notice for the respondent.

(2.) In the instant petition, the petitioner has sought for enlarging him on bail in the event of his arrest in Crime No.0164/2020 registered for the offence punishable under Section 420 of IPC on the file of XI Additional Chief Metropolitan Magistrate Court, Mayo hall, Bengaluru City.

(3.) On perusal of FIR at Annexure-A, the name of the petitioner is not forthcoming. Petitioner's apprehension is with reference to news item at Annexure-H. In this background, the petitioner filed a petition under Section 438 of Cr.P.C. before the Principal City Civil and Sessions Judge, Bengaluru, which is numbered as C.Crl.Misc.No.162/2020. The said petition was rejected on 02.06.2020. Hence, the present petition.