IN THE COURT OF DISTRICT AND SESSION JUDGE AT BANGALORE
Crl. Mis. No.______________/2018
BETWEEN:
Sri. ABC ......PETITIONER
AND:
State of Karnataka, ......RESPONDENT
APPLICATION UNDER SECTION 438(2) OF THE CODE OF CRIMINAL PROCEDURE
- The above Petition is filed seeking the relief of Anticipatory Bail at the hands of this Hon’ble court in Crime No 00/2017 registered by the Respondent Police for the offence punishable under section 420 of the Indian Penal code.
- It is submitted that, the Petitioner has been arrayed as Accused No.1 in the above referred Crime No.00/2017 registered for the offence under section 420 of the Indian Penal Code.
- A bare reading of the complaint averments would make it absolutely clear about the same being Civil in nature and as such, the present complaint in the present form is an deliberate tactic to convert the Civil liability if at all, into one of Criminal.
- It is submitted that, on the strength of the false case lodged by the informant, the Respondent police are making hectic efforts to apprehend the Petitioner.
WHEREFORE, for the reasons stated in the accompanying Affidavit this Hon’ble Court be pleased to grant Ad-Interim Anticipatory Bail and direct the respondent Police to release the Petitioner on Bail in the event of his arrest in CRIME No.00/2017 registered for the offence under section 420 of the Indian Penal Code pending disposal of the main matter in the interest of justice and equity.
Date:
Place: Bengaluru Advocate for Petitioner
