V. VENKTESH Vs. STATE

JUDGEMENT

(1.) THIS is the petition filed by the petitioner -accused under Section 438 of Cr. PC seeking anticipatory bail to direct the respondent -police to release the petitioner on bail in the event of his arrest for the alleged offences punishable under Section 420, 504 & 506, R/w Section 34 of IPC registered by the respondent -police in Crime No. 22/2014.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner -accused and also learned High Court Government Pleader for the respondent -State.

(3.) AS against this, learned High Court Government Pleader during the course of his argument submitted that the matter is under investigation. Investigating Officer has to collect some more materials and the material collected so far, prima facie goes to show the involvement of the present petitioner in the commission of the alleged offences. Hence, he submits to reject the bail.