P.S. SRINIVASAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioner -accused No. 2 under Section 438 of Cr. P.C. 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 Sections 379, 420, 471 and 468 r/w Section 34 of IPC registered in respondent -police station Crime No. 298/2013.

(2.) HEARD the arguments of the learned counsel appearing for the petitioner -accused No. 2 and also the learned Government Pleader appearing for the respondent -State.

(3.) AS against this, learned Government Pleader during the course of his arguments submitted that matter is still under investigation. The investigating officer has to record the statement of some more witnesses and at this stage, petitioner is not entitled to be granted with anticipatory bail. Hence, he submitted to reject the petition.