S PRABHAKARA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) PETITIONER who is accused no.2 in Crime No.321/2012 is facing charge for offences punishable under Sections 406, 408, 409, 420, 468 and 471 read with Section 34 of the IPC.

(2.) APPREHENDING arrest, he seeks for a direction to release him on bail.

(3.) STATE has opposed the bail petition.