BASAVAPRABHU SWAMIJI PRESIDENT, SHREE MAHALAKSHMI THIGALARA MAHA SAMSTHANA TRUST (REGD), TUMAKURU CITY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This petition has been filed by the petitioneraccused No.1 under Section 438 of Cr.P.C. to release him on anticipatory bail in Crime No.53/2020 of New Extension Police Station, Tumakuru city pending on the file of Addl. Civil Judge(Sr.Dn.) & CJM, Tumkur for the offences punishable under Sections 408, 420, 468, 470 of Indian Penal Code.

(2.) I have heard Sri.Thontadharya.R.K., learned counsel for Sri.Ajit.P.B, for the petitioner-accused No.1 virtually and Sri.R.D.Renukaradhya, learned High Court Government Pleader for the respondent-State.

(3.) The gist of the case of prosecution is that complainant filed a private complaint in PCR No.8/2020 alleging that petitioner-accused No.1 by colluding with the officials, has forged the RTC for the year 2017-2018 in respect of Sy.No.327/1A1A1/B to show the Sarapani Mutt as owner of entire extent of 25 guntas of land and has cheated the complainant. On the basis of the complaint a case has been registered.