LAWS(KAR)-2018-1-23

SRI U RATHNAKARA Vs. THE STATE OF KARNATAKA

Decided On January 18, 2018
Sri U Rathnakara Appellant
V/S
The State Of Karnataka Respondents

JUDGEMENT

(1.) This is a petition filed by the petitioner-accused No.3 under Section 438 of Cr.P.C. seeking grant of anticipatory bail directing the respondent-Police to release the petitioner-accused No.3 on bail in the event of his arrest for the offences punishable under Sections 403, 465, 468, 477(A), 408, 409, 417, 420 and 120(B) read with Section 34 of IPC registered by the respondent-Police in Crime No.490/2017.

(2.) It is on the basis of the complaint filed by the complainant, a case came to be registered by the respondent-Police in Crime No.490/2017 for the said offences.

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