SUNIL M Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under section 438 of the Cr.P.C., 1973 to release him on anticipatory bail for the offences punishable under Sections 408, 418, 420, 424, 120(B) r/w. 34 of the IPC in Crime No.453/2017 of Kumara swamy Layout Police and in C.C. No.797/2018, pending on the file of the IV ACMM., Bengaluru.

(2.) I have heard the learned counsel for the petitioner and the learned High Court Government Pleader.

(3.) The brief facts of the case as per the complaint are that;