B.MADHU KUMAR Vs. STATE BY KYATASANDRA POLICE

JUDGEMENT

(1.) PETITIONER who is a public servant working as Sub- Registrar in Tumkur, apprehending his arrest by Kyatasandra police in connection with the case in crime No.249/2012 registered for the offences punishable under Sections 465, 468, 471, 419, 420 r/w Section 34 IPC has presented this petition under section 438 Cr.P.C., seeking relief of anticipatory bail.

(2.) ACCORDING to the case of the prosecution, on the basis of the report lodged by one G.L.Lalithadevi, wife of Lakshminarayan Swamy G on 05.08.2012, the aforesaid case came to be registered against one Lalithadevi L, resident of Shettihalli, Shivashankar R, employee of Survey Department and Adarsha Kumar N.R, Commissioner of Tumkur Urban Development Authority and others.

(3.) THE petition is opposed by respondent-State.