NARAYANA ALIAS VEERABADAIAH ALIAS NAGARAJ Vs. STATE

JUDGEMENT

(1.) THIS Criminal Petition is filed under section 438 of Cr.P.C. praying to enlarge the petitioner on bail, in the event of his arrest in Cr.No.5/2011 of Vidhana Soudha Police Station, Bangalore City for the offences punishable under Section 420 of Indian Penal Code.

(2.) I have heard learned Counsel for the petitioner as well as learned High Court Government Pleader for the State.

(3.) THE main allegation made against the petitioner is that he has misrepresented the public that he will secure employment and thereby he has received an amount of Rs. 15.96 lakhs. THE offence alleged against the petitioner is under Section 420 of Indian Penal Code and this offence is not punishable with death or imprisonment for life. Petitioner is suffering from heart disease. THErefore, considering the facts and circumstances of the case, I am of the view that it is a fit case to grant anticipatory bail, at this stage.