K N DEVARAJ REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioners and the learned Government Pleader for the State in respect of anticipatory bail sought by the petitioners against whom case is registered in Cr.No.180/12 for the offences punishable under Sections 379, 406 and 420 of IPC.

(2.) THE allegation in the complaint is that the petitioners earlier being the employees of Sami Lab Limited, after quitting the said company and joining M/s Bio Max Life Service Limited, started using the formats data of the earlier company and therefore the allegation of theft is made against them.