SANJAY KUMAR A. HUDED Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is seeking to be enlarged on bail in connection with his detention pursuant to the proceedings in Crime No.61/2018 for the offences punishable under Sections 465, 468, 471 and 420 of IPC.

(2.) The case of the prosecution is that applications were called for the posts of 'Typists' by the High Court of Karnataka and it is stated that the petitioner had submitted his application. It is alleged that the petitioner had sent a fabricated letter from the Office of Prime Minister recommending that he be appointed to the post of 'Typist' in the High Court of Karnataka. On suspicion and investigation by the Vigilance of High Court, a complaint was filed against the petitioner, pursuant to which FIR has been lodged. The investigation is complete and charge sheet has been filed.

(3.) It is noticed that the Sessions Court had rejected the application of the petitioner stating that filing of charge sheet by itself would not in any way entitle the petitioner to claim changed circumstances for grant of bail and in light of rejection of the earlier application of the petitioner as per the order dated 6.5.2019.