BASAVARAJU Vs. STATE BY SAKLESHPUR TOWN POLICE

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.3 under Section 438 of Cr.P.C. seeking anticipatory bail, to direct the respondent-police to release the petitioner on bail in the event of his arrest for the offences punishable under Sections 419 , 420 and 465 of IPC registered in respondent police station.

(2.) The case of the complainant is, he lost his motorbike and in that connection he had filed the case, which was registered. Thereafter, complainant received summons from Sakleshpura Court and he attended the Court and noticed that his motor cycle was in the Court premises. Subsequently, he came to know that petitioner along with other accused persons by creating false documents got the possession of the said vehicle from the Court. On the basis of the said allegation, case was registered for the above said offences.

(3.) Heard the arguments of the learned counsel appearing for the petitioner/accused No.3 and also the learned High Court Government Pleader appearing for the respondent-State.