KEMPALAKKAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of anticipatory bail under Sec. 438 of Cr.P.C. in the event of his arrest in Crime No.282/2022 of Channapatna Rural Police Station, registered for the offences punishable under Ss. 418, 420 and 468 of the Indian Penal Code (for short, 'IPC'), on the basis of the first information lodged by the informant-Sri Vedamurthy R.B.

(2.) Heard Sri Kumar Dyavapatna, learned Counsel for the petitioner and Sri Rahul Rai K., learned High Court Government Pleader for the respondent-State. Perused the materials placed on record.

(3.) Learned counsel for the petitioner submitted that the petitioner is arrayed as accused No.1. He is innocent and has not committed any offences as alleged. He has been falsely implicated in the matter without any basis. He is having reasonable apprehension of being arrested by the police. Therefore, he is before this Court.