R. RAMAKRISHNA Vs. STATE

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Learned Senior counsel Sri.Ravivarma Kumar, Senior counsel for Smt. Sharada Bai, for petitioner and Sri. K. Nageshwarappa, learned HCGP for respondent are present.

(3.) The petition is filed under Section 438 of Cr.P.C. wherein the petitioner seeks to enlarge him on anticipatory bail in the event of his arrest by the respondent-Chennarayapatna Police in Crime No.44/2020 registered for the offences punishable under Sections 419 , 420 , 465 , 471 read with Section 34 IPC.