B.N. SANTHOSH Vs. C.B.I./ACB

JUDGEMENT

(1.) PETITIONER is accused No. 3 in a case bearing R.C. 17(A)/2012 registered by CBI/ACB, Bangalore. The offences alleged against this petitioner and other accused are punishable under Section 120 -B r/w Sections 406, 409, 379,411, 447 of IPC and under Sections 7, 12 and 13(2) r/w 13(1)(c) & (d) of the Prevention of Corruption Act, 1988. He is apprehending arrest at the hands of respondent -police. Hence, anticipatory bail application is filed under Section 438 of Cr.P.C. before this Court.

(2.) LEARNED senior counsel for the petitioner has argued that entire investigation has been completed and charge sheet has also been filed and therefore, petitioner be granted the benefit of anticipatory bail.

(3.) HEARD learned counsel for the petitioner and learned counsel for the respondent -CBI.