SAGAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of the Code of Criminal Procedure, 1973, (for short hereinafter referred to as ' Cr.P.C .') seeking to enlarge the petitioners on anticipatory bail in the event of their arrest in Crime No.223/2021 of University Police Station, registered for the offences punishable under Ss. 363 , 395 of Indian Penal Code, 1860 (for short hereinafter referred to as ' IPC ').

(2.) Heard Sri.Shivasharana Reddy, learned counsel for the petitioners and Sri. Veeranagouda Malipatil, learned High Court Government Pleader for the respondent-State.

(3.) It is contended by the learned counsel for the petitioners that on the basis of complaint lodged by one Kishanlal Gurajar, FIR came to be registered against unknown persons. It is alleged by the complainant that he was working under the employment of one Kishan by doing the work of gold servicing, for which he used to visit many jewelery shops at various places for showing the samples to carryout his work of gold servicing. As per the instructions of his employer he used to visit various places and collect the order and distributed the gold ornaments.