R. VENUGOPAL, S/O RAMACHANDRAPPA Vs. STATE OF KARNATAKA BY S.H.O. OF KOLAR RURAL P.S. KOLAR. THE LEARNED STATE PUBLIC FROSECUTOR, HIGH COURT BUILDINGS, BANGALORE - 560 001

JUDGEMENT

(1.) THE petitioner has filed this petition under Section 438 of Cr. P.C. praying for grant of anticipatory bail.

(2.) IT is stated in the petition that the petitioner has been falsely implicated in the case. The petitioner is working as Computer Assistant in Kolar DC office and is ready to abide by all conditions that may be imposed. Therefore, the petitioner has prayed for grant of anticipatory bail.

(3.) THE learned counsel for the petitioner contended that the petitioner is innocent of the offence alleged against him and he has been falsely implicated in the case. He also submit that there is no abettment and except the petitioner all other accused have been granted anticipatory bail and therefore, the petitioner can be granted anticipatory bail.