AMARENDRA Vs. STATE BY MULBAGAL P.S

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of Crime No.283/2013 registered by the Mulbagal Police Station, Kolar District, for the offence punishable under Ss. 465, 420, 468 and 471 of IPC.

(2.) The learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State brought to the notice of this Court that already proclamation has been issued against the petitioner.

(3.) When such being the case, 438 petition is not maintainable in view of the judgment of the Apex Court in the case of LAVESH V. STATE (NCT OF DELHI) reported in (2012) 8 SCC 730. Hence, the petition is dismissed as not maintainable.