K. R. SRIDHARA Vs. STATION OFFICER

JUDGEMENT

(1.) The accused in Crime No.303/2022 registered by the Parappana Agrahara Police, Bengaluru, for the offences punishable under Ss. 120B, 416, 409, 420, 463, 464, 465 and 468 read with Sec. 34 of IPC, pending on the file of IX ACMM, Bengaluru, is before this Court under Sec. 438 of Cr.P.C.

(2.) Heard the learned counsel for the parties.

(3.) The private complaint in PCR.No.8988/2022 was filed before the IX Additional Chief Metropolitan Magistrate, Bengaluru by the complainant-N.Mukunda against one Sri. N.Y.Ganesh and 39 others. The petitioner is not arrayed as accused in the private complaint. The said complaint was referred to the jurisdictional police by the learned Magistrate under Sec. 156(3) of Cr.P.C., and in turn Parappana Agrahara Police had registered the FIR in Crime No.303/2022 against the accused named in the private complaint. Apprehending arrest in the said case, petitioner has filed bail application before the LXIV Additional City Civil and Sessions Judge, CCH-65, Bengaluru City, under Sec. 438 of Cr.P.C. in Crl.Misc.No.6206/2023, which was dismissed on 10/7/2023. It is under these circumstances, the petitioner is before this Court.