T.N.RAMESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by the petitioner - accused No.2 under Section 438 of Cr.P.C. to enlarge him on anticipatory bail in Crime No.259/2008 of Tavarekere Police Station for the offences punishable under Sections 468, 471, 420 and 475 of IPC.

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

(3.) Gist of the complaint are that the complainant had purchased two sites. She had fenced the said properties with barbed wire. Subsequently, the fencing was removed by the accused by encroaching in the said properties. Again the barbed wire was put and the same has been removed. Hence, she tried to construct a compound wall on one side of the land. On the basis of the said complaint, a case was registered in Crime No.259/2008. The petitioner-accused No.2 was granted anticipatory bail and subsequently, he surrendered and obtained regular bail. He remained absent before the Court below and as such, the Court below issued NBW and apprended him. As such, he is before this Court.