D.K. THULASAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition has been filed by the petitioner/ accused under Section 438 of Cr.P.C. to release him on anticipatory bail in Crime No.97/2018 of Sadashivanagar police station for the offences punishable under Sections 255, 260, 263-A of IPC.

(2.) I have heard the learned counsel appearing for the petitioner and the learned High Court Government Pleader appearing for the respondent-State.

(3.) The gist of the complaint is that on 30.5.2018 at about 3.30 p.m. the staff of the complainant noticed in the postal box wherein the letters have been posted that there are fake stamps of Rs.10/- and Rs.5/- have been affixed and the same were sent for verification and after confirmation a complaint was registered.