YERRISWAMY KONERU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the sole accused under Sec. 438 of Cr.P.C. to grant him anticipatory bail for the offences punishable under Sec. 32 and 34 of Karnataka Excise Act, 1965, contending that a false case is registered against him. He is no way concerned with alleged offence. If the material collected during course of investigation is perused and considered, it would render the prosecution case is doubtful. These allegations are required to be proved at trial. There is no prima facie material to connect petitioner with alleged crime. Already the seizer is conducted. Petitioner is ready to abide by any conditions that may be imposed and prays to allow the petition.

(2.) Learned High Court Government Pleader submitted oral objections.

(3.) Heard arguments and perused the records.