SREEKUMAR SUNDERMOORTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These three petitions are filed under Section 438 Cr.P.C. seeking anticipatory bail by accused No.2, 4 and 5 in P.C.R.No.9076 of 2019 filed by one Saurabh Kumar Singh.

(2.) Heard Shri.Ashok Haranahalli, learned Senior Advocate for petitioners, Shri.R.Nataraj, learned Additional Advocate General for the State and Shri.S.K.Venkata Reddy, learned Advocate for applicant-complainant in I.A. No.1/2019.

(3.) Shri. Haranahalli, for petitioners submitted that a false complaint has been filed alleging commission of offences punishable under various Sections of IPC in respect of a financial transaction between the parties which is purely civil in nature.