LOKESH S/O GARUDAPPA Vs. THE STATE OF KARNATAKA

JUDGEMENT

(1.) THE Petitioner herein has been arraigned as accused No. 1 in C.C. No. 196/11 on the file of the Principal Civil Judge (Jr. Dn.) and JMFC, Magadi, registered for the offence punishable under Section 392 read with Section 34 of IPC.

(2.) ACCORDING to the prosecution, the Petitioner was apprehended on 21.4.2011 and from his possession, cash of Rs. 6,900/ - came to be recovered. Thereafter he was subjected to judicial custody and since then he has been in judicial custody. The prayer made by the Petitioner herein for bail before the learned Sessions Judge came to be rejected. Therefore, the Petitioner is before this Court seeking the relief of bail.

(3.) I have heard the learned Counsel appearing for the Petitioner and the learned High Court Government Pleader appearing for the Respondent - State. Perused the records made available.