CHETHAN KRISHNAJI RATHOD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Petitioner who is arrayed as accused 2 is before this Court seeking an anticipatory bail in FIR No.65/2022 in CR.No.67/2022, registered by the respondent police, which is now pending on the file of the JMFC-II, Shivamogga, registered for the offences punishable under Ss. 420, 465, 468, 471 r/w. Sec. 34 of the IPC.

(2.) Heard Sri Siddanooru Vishwanatha, learned counsel for the petitioner and Sri Shankar H.S., learned HCGP for the respondent - State.

(3.) Learned counsel for the petitioner submits that accused No.3 in the very same crime aforesaid, was before this Court in Crl.P.No.2242/2022. This Court by order dtd. 12/4/2022 has granted anticipatory bail to accused No.3. He would submit that the petitioner stands on the same footing as of accused No.3 and therefore, seeks an anticipatory bail.