KANTHARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This is the petition filed by the petitioner-accused under Section 438 of the Criminal Procedure Code, 1973 seeking anticipatory bail and to direct the respondent-Police to release him on bail in the event of his arrest for the offences punishable under Sections 415, 418, 420, 425, 464 and 468 of Indian Penal Code, 1860 registered in the respondent-Police Station in Crime No. 29 of 2013. The brief facts of the case as per the averments in the complaint is that during the year 2011 accused is said to have borrowed hand loan of Rs. 2,50,000/- and thereafter as repayment was not done, the accused issued cheque in favour of the complainant. When the same was presented with the bank, it has been dishonoured with an endorsement that the signature is different. On the basis of the complaint before the Magistrate Court, the learned Magistrate referred the matter to the respondent-Police for investigation and to submit report.

(2.) Heard the arguments of the learned Counsel appearing for the petitioners and also the learned HCGP for the respondent-State.

(3.) The learned Counsel appearing for the petitioner submitted that the petitioner is innocent and he has not at all committed the alleged offences and by imposing any reasonable conditions he may be granted with anticipatory bail.