VINOD KUMAR Vs. STATE

JUDGEMENT

(1.) This petition is filed under Sec. 482 of Cr.P.C., by petitioner/ accused seeking to quash the order dated 25/08/2021 passed in Crl.R.P.No.39/2021 by the II Additional District and Sessions Judge, Raichur.

(2.) Heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The factual matrix of the case is that based on the complaint, the respondent police have registered the case in Cr.No.9/2020 for the offences punishable under Ss. 420, 468, 470 and 471 of IPC and FIR was submitted to the Court and this petitioner voluntarily surrendered before the III JMFC Court, Raichur on 24/06/2020 and enlarged on bail by accepting the bail petition filed under Sec. 437 of Cr.P.C.