VIJAY SAMPATH Vs. STATE

JUDGEMENT

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

(2.) THIS is the petition filed by the petitioner/accused under Section 438 of Cr.P.C. seeking transit bail for the alleged offences punishable under Sections 420 and 120(b) of IPC registered in respondent police No. 1 Police station Crime No. 67/2013.

(3.) IT is the contention of the learned counsel appearing for the petitioner herein that petitioner has already left the job from the office of accused No. 1 in the year 2010, itself and further he submitted that petitioner is not all connected with the alleged offence. Learned counsel made the submission that petitioner has to go to Delhi to make an application for his release before the appropriate court, but as the respondent police are making attempt to arrest the petitioner, he is having apprehension of his arrest at the hands of the respondent police. Hence he requested for issue of Transit Anticipatory Bail in this connection. Learned counsel relied upon the decision reported in : 1984 CRI. L.J. 757 between Dr. L.R. Naidu, -v -State of Karnataka and also order passed by this Court dated 8.11.2006 in Crl. P. No. 4177/2006.