GANGARAJU Vs. STATE BY KOLAR RURAL POLICE STATION

JUDGEMENT

(1.) The present petition has been filed by accused No.3 under Section 438 of Cr.P.C. praying to release him on anticipatory bail in Crime No.59/2018 of Kolar Rural Police Station for the offences punishable under Sections 419, 420, 468, 471, 504, 506 r/w. Section 34 of IPC and Sections 3(1)(s), 3(1)(r) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.

(2.) I have heard the learned counsel for the petitioner and the learned HCGP for the first respondent- State.

(3.) Though the notice is served on the complainant, through police, she remained absent.