BRIJESH ULLAL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner, who is arrayed as accused No.3 in the remand application dtd. 1/2/2022, has preferred this petition under Sec. 438 of Cr.P.C. seeking anticipatory bail in Crime No.91/2021 registered by the Mangalore North Police Station, Mangaluru City, for the offences punishable under Ss. 419 and 420 read with Sec. 34 of IPC.

(2.) Brief facts of the case that would be relevant for the purpose of disposal of this petition are:

(3.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent.