MAHESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner/accused No.2 under section 438 of Crimial P.C. 1973 seeking Anticipatory bail to direct the respondent - police to release the petitioner/accused No.2 on bail in the event of his arrest for the offences punishable under Sections 420, 464 and 465 read with Sec. 34 of the IPC, registered by the respondent - police station in Crime No.285/2016.

(2.) I have heard the learned counsel for the petitioner and also the learned HCGP for respondent.

(3.) On 11.05.2016, Smt. B. Umadevi W/o Rudranna of Chitradurga submitted a complaint before S.P., Chitradurga and in turn, the same was referred to the police of Chitradurga Town Police Station to register a complaint and investigate the same. Based on the same, the police have registered a case in Crime No.285/2016 against Smt.Lalithamma for the offence punishable under Sections 420, 464 and 465 read with Sec. 34 of IPC. The present petitioner was shown as accused No.2. Though Smt. Lalithamma was arrayed as accused No.1 in the FIR, she was given up.