SRINIVAS REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by the petitioners -accused Nos. 1, 2 and 4 under Section 438 of Cr.P.C. seeking a direction to the respondent police that in the event of their arrest, they be released on bail of the offences punishable under Sections 193, 199, 209, 415 to 418, 468, 471, 419 and 420 of IPC registered by way of a private complaint No. 455/2013 on the file of the Magistrate Court at Malur and now, the matter is referred to the police for investigation in Crime No. 1/2014 to submit the report.

(2.) I have heard the learned Counsel appearing for the petitioners -accused Nos. 1, 2 and 4 and the learned High Court Government Pleader appearing for the respondent -State.

(3.) AS against this, learned High Court Government Pleader appearing for the respondent -State, during the course of the arguments, submitted that the offence alleged against the petitioners and the other accused persons is cheating and forgery. He submitted that the petitioners have created false documents to meet their claim in Sy. No. 24 referred above. The learned HCGP submitted that the matter is referred to the police and it is under investigation. At this stage, the petitioners are not entitled to be released on bail.