SACHDEVA GULSHAN SINGH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.3 is before this Court seeking grant of anticipatory bail under Sec. 438 of Cr.P.C. in Crime No.57/2022 of Vidhana Soudha Police Station, Bengaluru, pending on the file of XXXIX Addl. CMM Court, Mayo Hall, Bengaluru, registered for the offences punishable under Ss. 420 , 465 and 468 of the Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant Sri.K.R.Venkatesh.

(2.) Heard Smt.Prema R., learned Counsel for the petitioner and Sri.K.Rahul Rai, learned High Court Government Pleader for the respondent -State. Perused the materials on record.

(3.) Learned Counsel for the petitioner submitted that the petitioner is not arrayed as accused. However, he is having reasonable apprehension that he may be arrested and therefore, the petitioner may be granted anticipatory bail. He is innocent and has not committed any offences as alleged. The petitioner is the permanent resident of the address mentioned in the cause title to the petition and is ready and willing to abide by any of the conditions that would be imposed by this Court. Hence, he prays to allow the petition.