MUNISWAMY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and also High Court Government Pleader through video conference.

(2.) Perused the petition averments and also the statement of objections filed by the respondent-State.

(3.) This petition is filed under Section 438 of Cr.PC seeking anticipatory bail in Crime No.5/2018 i.e. C.C.No.130/2020 of Raichur West Police Station, pending on the file of learned II Additional Civil Judge & JMFC at Raichur, for the offence punishable under Sections 38, 39 of Karnataka Money Lenders Act, Sections 2 and 4 of Prohibition of Charging Exorbitant Interest Act, Section 504 and 306 of the IPC.