DINESH KARAKALA, S/O MOHAN KARKALA AND OTHERS Vs. STATE BY STATION HOUSE OFFICER, MANGALURU NORTH POLICE STATION,

JUDGEMENT

(1.) This petition is filed by the petitioners/accused Nos. 5 and 6 under Section 438 of Cr.P.C. seeking Anticipatory bail to direct the respondent - police to release the petitioners/accused Nos. 5 and 6 on bail in the event of their arrest for the offences punishable under Sections 406, 409, 420 and 120-B read with Section 34 of the IPC and also under Section 9 of the Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004.

(2.) The brief facts are that, a private complaint in P.C. No. 72/2014 came to be filed by the complainant on the file of the II Additional Senior Civil Judge and CJM, Mangaluru, wherein, the matter was referred to the police invoking Section 156 (3) of Cr.P.C. and after completing the investigation, charge sheet came to be filed and as per the charge sheet, the present petitioners have been arrayed as accused Nos. 5 and 6.

(3.) Heard the arguments of the learned counsel for the petitioners/accused Nos.5 and 6 and also the learned High Court Government Pleader for the respondent - State.