MANJUNATH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.1 under Sec. 438 of IPC seeking bail in crime No.39/2023, registered by S.J.Park Police Station for the offences punishable under Ss. 408, 506 r/w 34 of IPC, which is pending on the file of the 3rd Additional Chief Metropolitan Magistrate Court, Bengaluru.

(2.) Heard Sri.Umakanth H.S., learned counsel for the petitioner and learned High Court Government Pleader for respondent/State.

(3.) It is the contention of learned counsel for the petitioner that the petitioner is working in the godown of the complainant, he has been supervised by one Sri.Chandru. The role of the petitioner is only to deliver the goods on receipt of delivery note from the complainant's shop. No financial transaction or independent transaction involved with the petitioner. He is ready to assist for the investigation and by imposing any condition, he may be granted bail.