K.N. SANAPPA Vs. STATE

JUDGEMENT

(1.) THIS is the petition filed by the petitioner/accused under Section 438 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 Section 454 and 380 of IPC registered by the respondent -police station in Crime No. 164/2011.

(2.) THE brief facts of the prosecution case are that on 19.12.2011 one Mr. K.V. Annappa lodged a written complaint stating that on same date at about 10.00 a.m. he and his family members left for daily work by locking main door and after finishing his work he came back home at about 1.00 p.m. and saw that someone has broke open the door of almira, which was in bedroom and robbed a sum of Rs. 50,750/ - and same day a case has been registered in Crime No. 164/2011 against unknown person for the alleged offences.

(3.) THE learned counsel for the petitioner also made the submission that by imposing any reasonable conditions petitioner may be admitted to bail.