SRINIVASA S.B Vs. STATE BY POLICE SUB

JUDGEMENT

(1.) The present petition has been filed by the petitioner-accused under section 438 of Cr.P.C , 1973seeking to release him on anticipatory bail in Crime No.225/2018 of KTJ Nagar Police Station for the offences punishable under Sections 323, 354, 504, 506, 468, 471, 420 of IPC.

(2.) I have heard Sri. C.H.Jadhav learned senior counsel for the petitioner and learned High Court Government Pleader for the respondent-State.

(3.) The gist of the complaint are: