MUNIRAJU REDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) , Heard the learned counsel for the petitioners and the learned High Court Government Pleader for the respondent- State. Perused the records.

(2.) The offence alleged to have been committed by the petitioners is under Sec. 192-A of the Karnataka Land Revenue Act, 1964. As per the Classification in the II Schedule to the Cr.PC.. the said offence is categorized as a cognizable offence and non-bailable offence. However, the said offence is not punishable either with the sentence of death or imprisonment for life. To the maximum extent, the said offence is punishable only with the sentence of three years imprisonment with fine, etc.

(3.) The allegation has to be established beyond reasonable doubt during the course of full-dressed trial. However, the respondent-Police have registered a case in Crime No.39/2020 for the above said offence on the allegations that, the petitioners were indulged in land grabbing. The said offence is punishable with the sentence of three year's imprisonment. Therefore, the petitioners are entitled to be enlarged on Anticipatory Bail as prayed for. Hence, the following,- ORDER