BASAVARAJ V.V Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) APPREHENDING his arrest by the HAL Police in connection with the case in Crime No.144/2012 registered for the offence punishable under Section 406 IPC, the petitioner has presented this petition under Section 438 Cr.P.C seeking relief of anticipatory bail.

(2.) THE petitioner is stated to be the Managing Trustee of an institution called Shanthi Charitable Trust­an educational institution which is running Engineering, polytechnic, DEd., Bed., courses.

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