ANKITH C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.2 in Crime No.109/2023 registered by Vidhana Soudha Police Station, Bengaluru City, for the offences punishable under Ss. 419, 465, 468 and 471 of IPC, is before this Court under Sec. 438 of Cr.P.C. seeing anticipatory bail.

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

(3.) FIR in Crime No.109/2023 was registered by Vidhana Soudha Police Station, Bengaluru City, against Rajendra and petitioner herein for the aforesaid offences on the basis of the first information dtd. 2/12/2023 submitted by Dr. Venkateshaiah, who is the Personal Secretary of the Hon'ble Chief Minister of the State of Karnataka. Apprehending arrest in the said case, petitioner had filed Crl.Misc.No.12157/2023 before the jurisdictional Sessions Court which was rejected on 21/12/2023. Thereafter, he had approached this Court in Crl.P.No.148/2024 which was dismissed as withdrawn on the basis of memo filed by learned counsel for the petitioner. Subsequently, he has filed this successive bail petition under Sec. 438 of Cr.P.C. seeking anticipatory bail.