PRADEEP KUMAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused is the before this Court seeking grant of anticipatory bail in Crime No.595/2022 of Kolar Rural Police Station, registered for the offences punishable under Ss. 354(D), 504, 506 of Indian Penal Code (for short ' IPC '), on the basis of the first information lodged by the informant-Hamsa.

(2.) Heard Sri M.R.Nanjunda Gowda, 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 submits that petitioner is arraigned as accused No.1. He has not committed any offence as alleged. He has been falsely implicated in the matter without any basis. He is having reasonable apprehension of being arrested. Hence, he is before this Court. Learned counsel for the petitioner further submitted that the informant was in love with the present petitioner. Since there was difference of opinion, a false complaint has been lodged.