SRI.NAGESHA, S/O.CHIKKAMARAIAH Vs. STATE OF KARNATAKA BY BADANAVALU POLICE STATION. NANJANGUD TALUK, MYSORE

JUDGEMENT

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

(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 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 offences alleged against him and he has been falsely implicated in the case and A1, A2, A4 and A5 have been granted bail and therefore, the petitioner can be granted anticipatory bail.