PREETESH R JAIN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri.Gopal Singh, learned counsel for petitioner and Sri.Vinayaka V.S., learned High Court Government Pleader for respondent-State.

(2.) The present petition is filed by accused No.1 under Sec. 438 of the Cr.P.C. with the following prayer: -Wherefore the petitioner humbly pray before the Honourable court to be pleased to allow the petition and be pleased to direct the respondent Halasuru Gate Police to release the petitioner in the event of his arrest in Crime No.305/2022, the LIX Additional City Civil and Sessions Judge, at Bengaluru registered for offence punishable u/s 420 and 506 of Indian Penal Code imposing any conditions for which act of kindness the petitioner shall ever pray.-

(3.) Brief facts of the case is as under: The complaint came to be lodged by one Bharath kumar Rawal son of late Bhavar Lal Rawal, whereby Halasurugate Police Station, Bengaluru city, registered a case in Crime No.305/2022 on 23/12/2022 for the offences punishable under Sec. 420 and 506 of Indian Penal Code (for short -IPC-)