SANGAPPA CHAWAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned HCGP for the respondent-State.

(2.) This petition is filed under Sec. 438 Cr.P.C. The petitioner is seeking anticipatory bail in connection with complaint registered against him in Cr.No.26/2020 for the offences punishable under Ss. 420, 465, 468, 471 and 417 of IPC.

(3.) The allegations against the petitioner is that when he submitted his application on line to the Bengaluru Water Supply and Sewerage Board (for short 'BWSSB') pursuant to recruitment notification dtd. 27/2/2019, he also submitted his marks card issued by Karnataka State Open University. The petitioner was short listed for selection and his marks card was sent to university for cross verification to ascertain its genuineness. The university reported that the marks card were fake. Hence, a complaint came to be registered against the petitioner for the aforementioned offence.