PRASHANTH PATEL Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court seeking anticipatory bail under Sec. 438 of the Cr.P.C. in respect of Crime No. 64 of 2022 registered for offences punishable under Ss. 420 and 417 of the IPC for it having been turned down by the XLV Additional City Civil and Sessions Judge, Bangalore City in Criminal Miscellaneous No. 3357 of 2022. Petitioner is accused No. 1 in the subject crime.

(2.) Heard Sri. S. Mahesh, learned counsel appearing for the petitioner and Sri. H.S. Shankar, learned High Court Government Pleader for the respondent-State,

(3.) Brief facts germane are as follows: