K.P.MANJUNATH KUMAR Vs. STATE OF KARNATAKA

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, the petitioner is innocent of the offences alleged against him and he has been falsely implicated in the case. The petitioner is permanent resident of Bangalore and he is ready to abide 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 the petitioner has sent legal notice dated 30-8-2011 calling upon the complainant to join him and complainant has responded saying that she is willing to join the petitioner and therefore, the petitioner can be granted anticipatory bail.