MANJA @ KODAPEETHA MANJA, S/O. HANUMANTHAPPA Vs. THE STATE OF KARNATAKA BY SHIVAJI CIRCLE P.S. BHADRAVATHI

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 is innocent of the offences alleged against him and he has been falsely implicated in the case. The petitioner is ready to abide by all the 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 offences alleged against him and he has been falsely implicated in the case. He also submitted that complaint has been lodged against the complainant in Crime No. 122/2011 and as a counter blast the complainant has filed this case and therefore, the petitioner can be granted anticipatory bail. He has also submitted that the discharge summary shows that the complainant has not sustained any injury and therefore, the petitioner can be granted anticipatory bail.