DHARANEDRAKUMAR D.N. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition is filed by the petitioner-accused No. 1 seeking anticipatory bail in the event of his arrest in haveri CEN Police Station Crime No. 34/2019 (Earlier Guttal Police Station Crime No. 82/2019) registered for the offences punishable u/S 406, 409, 468 r/w Sec. 34 of IPC pending on the file of the learned Addl. Civil Judge (Jr. Dn.) and JMFC Court, Haveri.

(2.) Brief facts of the case are as under:

(3.) Heard the learned counsel for the petitioner and the learned Govt. Pleader for the respondent-State and perused the prosecution records available at this stage.