T.R.RAMANUJAM @ RAVI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is apprehending arrest in Crime No.56/2007 registered for offences punishable under Sections 406, 465, 468, 471 and 420 IPC.

(2.) AT the first instance, petitioner was before the jurisdictional Sessions Court in Crl.Misc.No.180/2007 and anticipatory bail was granted subject to following conditions:

(3.) THE learned counsel for petitioner relied on the judgment of Supreme Court reported in (2011) 1 SCC 694 (in the case of Siddharam Satlingappa Mhetre Vs. State of Maharashtra & Others). In the aforestated judgment, the Supreme Court deferring from the view taken in the case of Salauddin reported in (1996) 1 SC 667 has held that Anticipatory Bail could not be granted for a limited period. On the other hand, anticipatory bail granted would be in force till the applications either under 437 Cr.P.C., or 439 Cr.P.C., as the case may be, is decided.