MALATESHA R. ELIGAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by accused Nos.1, 3 and 4 under Sec. 482 of BNSS praying to grant anticipatory bail in Crime No.151/2025 of Davanagere Extension Police Station, registered for offences punishable under Sec. 406, 465, 471, 468, 420 read with 34 IPC.

(2.) Heard learned the counsel for the petitioners, learned counsel for respondent No.2 and learned Addl.SPP for respondent No.1/State.

(3.) Learned counsel for petitioners would contend that the allegation against the petitioners of issuing fake licenses pertains to the year 2016-2017. The complaint has been filed in the year 2025. There is a delay in filing the complaint. The offences alleged against the petitioners are not punishable either with death or imprisonment for life. The petitioners are ready to co-operate with the IO in the investigation and abide by the conditions to be imposed by this Court. There are no criminal antecedents of the petitioners. With this he prayed to allow the petition.