SYED SAMEER AHMED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner-accused No.1 is before this Court seeking grant of anticipatory bail in Crime No.145/2024, Pulakeshinagar Police Station, pending on the file of the learned IV Additional Chief Metropolitan Magistrate, Bengaluru City, registered for the offences punishable under Ss. 506, 406, 420, 468, 471 r/w Sec. 34 of Indian Penal Code (for short 'IPC'), on the basis of the first information lodged by the informant- Akmal Pasha.

(2.) Heard Sri Kiran S. Javali, learned Senior Advocate for Sri Devarajaiah K.G., learned counsel for the petitioner and Smt. K.P. Yashodha, learned High Court Government Pleader for the respondent-State. Perused the materials on record.

(3.) In view of the rival contentions urged by the learned counsel for both the parties, the point that would arise for my consideration is: