SHANKAR NARAYAN RAO A. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for petitioner and the learned Additional SPP for respondent-State and perused the material on record.

(2.) Petitioner is arraigned as accused No.2 in Crime No.6/2023 of Rajarajeshwari Nagar Police Station, registered for the offence punishable under Sec. 420 , 120-B read with 34 of IPC . During investigation, Police have invoked Sec. 465, 468, 471 and 201 of IPC.

(3.) This petition is filed under Sec. 438 of Cr.P.C., to enlarge the petitioner on anticipatory bail.