NANJUNDAIAH Vs. STATE

JUDGEMENT

(1.) This case is taken up out of turn on the submission made by the learned counsel for the petitioner that the petitioner is suffering with health ailment and he is intending to attend the hospital.

(2.) This petition has been filed by the petitioner under Section 438 of Cr.P.C praying this Court to release him on anticipatory bail in the event of his arrest in Crime No.40/2019 of Nelamangala Rural PS, Bangalore District for the offence punishable under Section 420 of IPC.

(3.) I have heard the learned counsel for the petitioner and learned SPP for the respondent-State.