SANJAY MURTHY H. N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri. Akarsh S.Kanade, learned counsel for Sri. Subhash Chandra Bose, for petitioner and learned HCGP for the respondent/State.

(2.) This petition is filed under Sec. 438 Cr.P.C. with the following prayer: -Wherefore, Petitioner humbly prays that this Hon'ble Court may be pleased to release him on anticipatory bail, under Sec. 438 of Code of Criminal Procedure, in the event of his arrest, by the Respondent police, in Shivajinagar Police Station Crime No.0117/2022, for the offences punishable under Sec. in Cr.No.0117/2022, for the offences punishable U/Sec 206, 209, 424, 466, 34, 421, 420, 447, 452, 455, 468, 469, 471, 473, 474, 415, 441, 445, 463 of IPC., on the file of Hon'ble 29th ACMM Court, Bengaluru, in the interest of justice and equity.-

(3.) Smt. R.Umarani W/o D.Illangovan filed a private complaint on the file of the 29th Additional Chief Metropolitan Magistrate Court, Bengaluru in PCR No.56600/2022. Based on the said private complaint, an FIR came to be registered by the Shivajinagar Police Station on 14/10/2022 in Crime No.117/2022 for the offences punishable under Ss. 206, 209, 424, 466, 34, 421, 420, 447, 452, 455, 468, 469, 471, 473, 474, 415, 441, 445 and 463 of IPC.