MANJUNATHA M. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner who is accused No. 1 in Cr. No. 472/2014 of K.R. Puram police station has filed this petition under section 438 of Cr.P.C., praying for grant of anticipatory bail.

(2.) IT is stated in the petition, the petitioner is innocent of the offences alleged against him. The petitioner is a Software Engineer working in a reputed Company. He is ready to abide by any conditions that may be imposed by this Court. Therefore, the petitioner has prayed for grant of anticipatory bail.

(3.) THE investigation is going on.