SHIVARAMU R.M. Vs. STATE

JUDGEMENT

(1.) The petitioner/Accused No.1 has filed this petition under Sec. 438 of Cr.P.C. for enlarging him on bail in the event of his arrest in Crime No.19/2022 registered by Mandya CEN Police Station, Mandya, for the offences punishable under Ss. 408 , 409 , 417 , 420 , 465 , 471 and 201 of IPC, pending on the file of II Additional Senior Civil Judge and JMFC, Mandya.

(2.) The brief factual matrix leading to the case are as under:-

(3.) Heard the arguments advanced by the learned counsel for the petitioner/Accused No.1 and the learned SPP-I for Respondent-State along with learned HCGP. Perused the records.