L. JAYARAMAIAH, S/O. LATE. LAKSHMAIAH Vs. THE STATE O KARNATAKA, REP. BY PATHAPALYA POLICE BAGEPALLI TALUK, CHIKKABALLAPUR DIST. REP. BY STATE P.P., HIGH COURT BUILDINGS, BANGALORE

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 not committed any offence and he has been falsely implicated in the case. The petitioner is ready to abide by all conditions that may be imposed. Therefore, the petitioner may be granted 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 complicated in the case and the petitioner is ready to abide by all the conditions to be imposed and therefore, the petitioner can be granted anticipatory bail.