SUNKA BHOVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner under Sec. 438 of Cr.P.C. seeking anticipatory bail in the event of his arrest in Crime No 77/2019 of Channagiri Police Station, for the offence punishable under Ss. 489B and 489C of IPC.

(2.) The brief factual matrix leading to the case is that on 16/3/2019 at 12.30 p.m. complainant has received credible information that accused Nos. 1 and 2 were circulating fake currency notes and on the basis of the same he raided the spot and apprehended accused Nos.1 and 2 from there and recovered fake notes. On interrogation they revealed that the fake note were given to them by the present petitioner and subsequently the petitioner was implicated in this case, as accused No.3.

(3.) The petitioner was all along absconding and after completion of the investigation, the investigating officer has submitted the charge sheet showing the petitioner as absconded. The petitioner has approached the learned Sessions judge seeking anticipatory bail and learned Sessions judge has rejected the anticipatory bail petition filed by the present petitioner. Hence, the petitioner is before this Court.