P. MOHAN RAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed under Section 438 of Cr.P.C. The petitioners have presented this anticipatory bail application relating to Crime No. 186/2013 on the file of the respondent - Hiriyur Town Police on the ground that they are likely to be arrested at the hands of respondent - police and that their names do not find a place in the first information lodged by the first informant.

(2.) THE learned Government Pleader has vehemently opposed the bail application on the ground that no reference is found only with regard to the third petitioner -Lakshminarayana Shetty.

(3.) NAME of all these petitioners except petitioner No. 3 are found in the objections raised by the learned Public Prosecutor before the Sessions Court at paragraph 2(d) of the order wherein the Public Prosecutor has made reference to Srinivas, S.G. Sathyanarayana, K. Prakash, R. Narasimhamurthy, Kariyanna, T. Mohan and Smt. Ranganaiki, who have borrowed loan and have cheated the Government. In the light of the same the apprehension that the police are likely to arrest the petitioner Nos. 2 and 4 i.e., Smt. Ranganayaki and K. Prakash cannot be found fault with. In the absence of the first information the anticipatory bail as prayed by the lady is granted as per the decision rendered in Gurubaksh Singh v. State of Punjab reported in : AIR 1980 SC 1632.