SURESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. by accused seeking anticipatory bail in the event of his arrest in connection with Crime No.136/2020 of H.D.Kote Police Station, Mysuru District, registered for the offence punishable under Ss. 353, 170, 506 of IPC.

(2.) The facts leading to this petition are that on the complaint filed by Sri.Manjunath R., Tahasildar, Taluka Executive Magistrate, H.D.Kote and in-charge of Saragur Taluk, the Police have registered the case. The allegations are that the petitioner-accused by name Sri.Suresh has been making calls from his mobile No.7829472126 to the mobile of the complainant impersonating himself as the Deputy Secretary of the Revenue Department, Bengaluru, and he was directing the complainant to help the person called Nagaraju. Thereby, he was causing obstruction to discharge official duties by the complainant.

(3.) After registering the case the police officials started making attempts to arrest the petitioner. Apprehending the arrest and detention, the petitioner has approached the sessions Court, but the bail application has been rejected.