KIRAN DAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS petition is filed by petitioner -accused no.1 under Section 438 Cr.P.C. seeking anticipatory bail directing respondent -Police to release the petitioner on bail in the event of arrest of the petitioner for the offences punishable under Sections 406, 420, 504, 506 -B read with 34 of IPC registered in respondent -Jayanagara Police Station in Crime *No.351/2013.

(2.) THE brief facts as per the case of the prosecution are that:

(3.) HEARD the arguments of the learned counsel for petitioner accused no.1 and also the learned Government Pleader for respondent State.