P.G. NATARAJ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed under Sec. 438 of Cr.P.C. praying this Court to enlarge the petitioner on bail in the event of his arrest in respect of C.C.No.3065/2024 (Crime No.210/2021) registered by the Bagalur Police Station, Bengaluru, for the offences punishable under Ss. 406, 420, 447, 506 read with Sec. 34 of IPC.

(2.) Heard the learned counsel for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) This petitioner has been arrayed as accused No.1 for the offences punishable under Ss. 406, 420, 447, 506 read with 34 of IPC. The allegation made against this petitioner is that this petitioner and other accused persons had indulged in the above offences. The police have investigated the matter and filed the charge sheet and the petitioner sought anticipatory bail and the same was rejected and a direction was given to appear before the learned Magistrate within ten days and move necessary application, otherwise it may become very difficult for the learned Magistrate to secure the presence of the accused.