SHIVAPRASAD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is before this Court for being enlarged on anticipatory bail in the event of his arrest by Gokak Rural Police Station in Crime No.59 of 2020 for the offences punishable under Sections 417 , 420 , 468 , 471 read with Section 149 of IPC.

(2.) The case of the prosecution is that one Ajit Hosatti, Divisional Security Inspector, NWKRTC, Chikkodi Division, Chikkodi had filed a complaint on 23.03.2020 before the Police Sub Inspector, Gokak Rural Police Station, Gokak against the petitioner and others for the aforesaid offences, which came to be registered as Crime No.59 of 2020.

(3.) In the complaint it is alleged that the complainant and his team on 08.02.2020 were on regular inspection duty of NWKRTC buses. At about 10:56 a.m. in Shivapur village bus stand in Gokak Depot, they have found two students of Shri Renuka Rural Private Industrial Training Institute, Yaragatti traveling from Savalagi to Gokak on student pass bearing Nos.2537533 and 2537657 in the bus bearing No.KA-42/F-1564.