PUTTEGOWDA @ PUTTANNA S/O. HEBBALEGOWDA Vs. THE STATE OF KARNATAKA BY MYSORE SOUTH POLICE REP. BY LEARNED STATE PUBLIC PROSECUTOR HONBLE HIGH COURT COMPLEX 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, the petitioner is innocent of the offences alleged against him and he has not commuted any offence. 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. He also submitted that the allegations do not attract Section 3(1)(X) of SC and ST (POA) Act and therefore, the petitioner can be granted anticipatory bail.