RAJAYESUPATHAM D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.9 in Crime No.48/2023 registered by H.A.L. Police Station, Bengaluru, for the offences punishable under Ss. 420, 468, 469, 470, 471 read with Sec. 34 of IPC, is before this Court under Sec. 438 of Cr.P.C.

(2.) Heard the learned Senior Counsel appearing for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) On the complaint lodged by one Sri Suresh Abboju, Additional General Manager, HAL on 1/2/2023, H.A.L. Police have registered FIR in Crime No.48/2023 against unknown persons, for the aforesaid offences. Apprehending arrest in the said case, the petitioner had approached the Court of XIII Addl. City Civil and Sessions Judge, Mayohall Unit, Bengaluru (CCH-22), under Sec. 438 of Cr.P.C., in Crl. Misc. No.25183/2023. The said application was dismissed on 13/3/2023. It is under these circumstances, the petitioner is before this Court.