MITTAL LAL JAIN C. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Accused No.3 in Crime No.116/2023 registered by Holenarasipura Town Police Station, Hassan District for the offences punishable under Ss. 380, 411 and 413 of IPC is before this Court under Sec. 438 of Cr.P.C, seeking anticipatory bail.

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

(3.) FIR in Crime No.116/2023 was registered by Holenarasipura Town Police Station, Hassan District initially for the offence punishable under Sec. 380 of IPC against unknown person, on the basis of first information dtd. 27/5/2023 received from Sri Shivananda S/o Late T V Rudrappa. Apprehending arrest in the said case, the petitioner had filed Crl.Misc.No.524/2025, which was rejected on 18/6/2025. Therefore, he is before this Court.