S.N.LINGESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard Sri Sandesh J. Chouta, learned senior counsel for the petitioner and learned Additional State Public Prosecutor for respondent - State.

(2.) The petitioner is before this Court seeking anticipatory bail, for it having been turned down by the concerned Court in Crl.Misc.No.8899/2024. The petitioner is a practicing advocate in Belur taluk. The backdrop of the registration of a crime or dragging of this petitioner into the web of crime is captured by this Court in Crl.P.No.5030/2023, disposed on 13/9/2024.

(3.) This Court has while directing investigation to be conducted into the alleged bartering away of the government land has observed as follows: