SRI. SHAJI MON Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused 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 365 , 368 , 387 r/w 149 of IPC registered in respondent police station

(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.) Learned counsel for the petitioner made the submission that so far as the petitioner is concerned there are no allegations in the complaint nor his name appears in the complaint and FIR. It is also his submission that looking to the remand application the only allegation as against the present petitioner that he also went to the said place and told that he has given Rs.10,00,000/- and injured has to return this back, except that there is no other allegation as against the present petitioner.