GOWTHAM KUMAR SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No.10 under Sec. 438 of Cr.P.C. seeking anticipatory bail in Crime No.350/2021 registered by Mysore South Police Station, for the offences punishable under Ss. 120(B), 272, 403, 420, 465, 468, 469, 470, 471, 482 , 485, 486, 488 read with Sec. 34 of Indian Penal Code, 1860, now pending on the file of XI Additional Civil Judge and JMFC Court at Mysore District.

(2.) Heard learned counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The case of prosecution is that on the complaint of one B.N. Vijaya Kumara, Managing Director of Mysuru District Co-operative Milk Producer's Societies Union Ltd., the police registered the case against the accused persons. It is alleged in the complaint that the complainant received credible information by the villagers of Hosahundi village on 16/12/2021 that some persons were preparing duplicate milk products in the name of Nandini product like ghee using dalda and palm oil, etc. The complainant along with others went to the spot and seized the products and informed the police. After registering the case, the police arrested the accused and they are said to be released on bail. Subsequently, on the voluntary statement of co- accused, the police making hectic efforts to arrest the petitioner. Hence, he is before this Court.