KARTHIK Vs. STATION HOUSE OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned High Court Government Pleader for the respondent.

(2.) The petitioner apprehends arrest by the Respondent-police in respect of the offences punishable under Sections 420, 471 of IPC. He is arrayed as Accused No. 2 at Column No. 6 of the FIR.

(3.) The allegation is, the first accused is the mother-in-law of this petitioner. Both accused under the assurance of getting a job to the sister of the complainant in Railway Department received Rs. 3,98,000/- and gave order of appointment on 13/03/2017. The complainant and his sister went to the railway office, Yeshwanthapur and came to know that it was a fake appointment order.