SANTHOSH ROY @ SANTHOSH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present petition is filed by the petitioner- accused No.1 under Section 439 of Cr.P.C. seeking his release on bail in Crime No.369/2014 of Tilaknagar Police Station, Bengaluru for the offences punishable under Sections 419, 420, 470, 471 read with Section 34 of I.P.C. and Sections 66, 66A, 66C, 66D of I.T.Act.

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

(3.) The gist of the case is that: