JEEVAN H.S. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.6 in Crime No.116/2024 registered by Chikkmagaluru Town Police Station, Chikkamagaluru District for the offences punishable under Ss. 406, 408 and 420 of IPC is before this Court seeking anticipatory bail.

(2.) Heard the learned counsel appearing for the parties.

(3.) FIR in Crime No.116/2024 was registered by Chikkmagaluru Town Police Station, Chikkamagaluru District against Manjunatha and five others for the aforesaid offences on the basis of first information dtd. 29/6/2024 received from Sri Gurappa Chulaki. The petitioner is arrayed as accused No.6 in the FIR. Apprehending arrest in the said case, petitioner had filed Crl.Misc.No.407/2024 before the jurisdictional Sessions Court, which was rejected on 3/8/2024. Therefore, he is before this Court.