ANISH KUMAR. K Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is a petition filed by the petitioner/accused in Crime No.164/2020 of Mahadevapura Police Station for the alleged offences under Section 419 and 420 of IPC. The police are making hectic efforts to arrest this accused. Therefore, the counsel for the petitioner is praying for enlarging the petitioner/accused on bail, in the event of his arrest by the police among the various grounds urged therein.

(2.) Heard learned counsel for the petitioner and learned HCGP for the respondent - State through video conferencing.

(3.) It is stated in the complaint filed by one Indu Shekar Reddy that on 20.12.2019, the complainant went to Sai Krupa Nursing Home, situated at Garudacharpalya, Whitefield Road, Bengaluru for consulting with a doctor as he was suffering from fever and throat pain. It is further alleged that the complainant visited the said Nursing Home on the next day and found that the Doctor who had examined was not present on the said day. Therefore, the complainant had questioned the same to the receptionist and the receptionist had replied stating that it was Dr.Anish R.Shetty who had examined and had made out the prescription to the complainant. However, in pursuance of the filing of complaint by the complainant, the crime came to be registered for the aforesaid offences stated in the FIR.