K G SRINIVAS Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No. 5 under Section 439 of Cr.P.C. seeking his release on bail of the offences punishable under Section 392, registered in respondent - police station Crime No. 215/2017. But subsequently, as per the requisition by the Police, in place of offence under Section 392, offence under Section 395 of IPC came to be inserted in the case.

(2.) Heard the arguments of the learned counsel appearing for the petitioner/accused and also the learned High Court Government Pleader appearing for the respondent-State.

(3.) I have perused the grounds urged in the bail petition, FIR, complaint and other materials placed on record.