RAMAKRISHNA REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Apprehending his arrest by the respondent-Sanjayanagar Police in connection with the case registered in Crime No. 417 of 2012 for the offences punishable under Sections 3, 4, 5 and 7 of Immoral Traffic (Prevention) Act, 1956, the petitioner arraigned as accused 1 has presented this petition under Section 438 of Criminal Procedure Code, 1973 seeking relief of anticipatory bail. The petition is opposed by respondent-State.

(2.) I have heard both the sides and perused the records made available.

(3.) Admittedly, the petitioner has been arraigned as accused 1 in the aforesaid case registered by the respondent-police for non-bailable offences. Therefore, the apprehension of the petitioner that he is likely to be arrested in connection with the said case is well-founded.